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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(2)(b) in Manipur Value Added Tax Act, 2004

(b)in case of sub-clause (i) of clause (b) of sub-section (1), with effect from date immediately following the day on which his gross turnover first exceeded the taxable limit during a period of any twelve consecutive months.