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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Manipur - Subsection

Section 26(5) in Manipur Value Added Tax Act, 2004

(5)The Commissioner may, on application by a dealer, who has furnished security as required, refund in the prescribed manner any amount of security or part thereof if such security is not required for the purposes for which it was furnished.