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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Manipur - Subsection

Section 5(1) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(1)Every dealer shall, within such time as may be prescribed for the purpose, make an application for registration under this Act to the Commissioner, and every such application shall contain such particulars and shall be accompanied by such fees as may be prescribed.