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State of Manipur - Section

Section 19 in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

19. Refunds.-

The Commissioner shall, in the prescribed manner, refund to a dealer any sum paid by such dealer in excess of the sum due from him under this Act, either by cash payment or at the discretion of the Commissioner by set off against any other sum due from him.