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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(4) in Manipur Value Added Tax Act, 2004

(4)Every dealer who has ceased to be liable under sub-section (3) shall be again liable to pay tax under this Act with effect from the date immediately following a period not exceeding twelve consecutive months during which his gross turnover again exceeds the taxable quantum.