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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Manipur - Subsection

Section 20(1) in Manipur Goods and Services Tax Act, 2017

(1)The Input Service Distributor shall distribute the credit of State tax as State tax or integrated tax and integrated tax as integrated tax or State tax, by way of issue of document containing the amount of input tax credit being distributed in such manner as may be prescribed.