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State of Manipur - Section

Section 57 in Manipur Value Added Tax Act, 2004

57. Requirement to provide information.

- Notwithstanding anything contrary to the provisions of this Act, the Commissioner may, for any purpose related to the administration or enforcement of the provisions of this Act, by notice, require any person to provide within such reasonable time as is stipulated in the notice, any information or additional information including a return under this Act, or any document including electronic records.