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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Manipur - Subsection

Section 66(2)(a) in Manipur Value Added Tax Act, 2004

(a)carry with him the records of the goods including challans, bills of sale or dispatch memos and prescribed declaration form or way bill duly filled in and signed by the consignor of the goods carried;