Section 55(6) in Manipur Value Added Tax Act, 2004
(6)The retail invoice shall contain the following particulars on the original as well as copies thereof -(a)the words "Retail Invoice" in bold letters at the top of a prominent place;(b)the name, address and registration certificate number of the selling registered dealer;(c)in case the sale in in course of export out of the territory of India, the name, address and registration number, if any, of the purchasing dealer/foreign buyer and the type of statutory form, if any, against which the sale has been made;(d)an individual serialised number and the date on which the retail invoice is issued;(e)description, quantity, volume and value of goods sold inclusive of tax charged thereon;(f)signature of the selling dealer or his manager or agent, duly authorised by him;(g)the name and address of the printer and first and last serial number of retail invoices printed and supplied by him to the dealer.
