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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Manipur - Subsection

Section 65(3) in Manipur Value Added Tax Act, 2004

(3)For the purposes of survey, the Commissioner may call for details and particular regarding the services provided by public utilities and financial institutions including banking companies which he is of the opinion will be relevant and useful for the purposes of the survey. He may from time to time cause the results of the survey to be published in any manner that he thinks fit.