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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Manipur - Subsection

Section 76(10) in Manipur Goods and Services Tax Act, 2017

(10)Where any surplus is left after the adjustment under subsection (9), the amount of such surplus shall either be credited to the Fund or refunded to the person who has borne the incidence of such amount.