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State of Manipur - Section

Section 14 in Manipur Value Added Tax Act, 2004

14. Output tax.

(1)Output tax in relation to a registered dealer means the tax payable under this Act in respect of any sale of goods by that dealer in the course of his business.
(2)Subject to the provisions of section 17, a dealer shall be liable to pay the output tax under this Act which shall be levied on the taxable turnover at the rates and subject to such conditions and restrictions as may be prescribed from time to time.