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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(1) in Manipur Value Added Tax Act, 2004

(1)Any dealer, whose gross turnover of sales during a period of twelve consecutive months exceeds Rs. 50,000/-, may notwithstanding that he is not liable to pay tax, apply in the prescribed manner to the prescribed authority for registration under this Act.