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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Manipur - Subsection

Section 54(3) in Manipur Value Added Tax Act, 2004

(3)Where a dealer as referred to in sub-section (1) has established branch offices of the business in the State other than the principal place of business, the relevant accounts, registers and documents in respect of each such branch shall, without prejudice to the provisions of sub-section (5), be kept by him at such branch.