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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Manipur - Subsection

Section 10(ii) in Manipur Value Added Tax Act, 2004

(ii)from any other person, shall be liable to pay tax on the purchase price of such goods, if after such purchase, the goods are not sold within the State of Manipur or in the course of inter-State trade and commerce or in the course of export out of the territory of India, but are -