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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Manipur - Subsection

Section 17(8) in Manipur Value Added Tax Act, 2004

(8)Input tax credit shall not be claimed by the dealer until the tax period in which the dealer receives the tax invoice original containing the prescribed particulars of the sale evidencing the amount of input tax :Provided that for good and sufficient reasons to be recorded in writing and in the prescribed manner the Commissioner may allow such credit subject to such conditions and restrictions as may be specified.