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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Manipur - Subsection

Section 91(2)(i) in Manipur Value Added Tax Act, 2004

(i)Any application for the way bill, for the transport of the goods into the State, pending on the day immediately before the appointed day, shall be deemed to have been made under this Act and shall be disposed of in accordance with the provisions of this Act;