Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Manipur - Section

Section 12 in Manipur Value Added Tax Act, 2004

12. Rate of tax.

- The tax payable by a dealer under this Act shall be levied on his taxable turnover at such rate not below the floor rate as specified in Schedule-I and subject to such conditions as the Government may from time to time impose, but in no case it shall exceed 50%.Provided that the tax payable in respect of work contract shall be levied at such rates as may be prescribed from time to time.