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State of Manipur - Section

Section 47 in Manipur Value Added Tax Act, 2004

47. Period of limitation for recovery of tax.

- Notwithstanding anything contained in any law for the time being in force, no proceeding for recovery of any amount under sub-section (1) (b) of section 44 shall be initiated after the expiry of five years from the date of the relevant assessment:Provided that when an appeal or revision has been filed, the period of limitation shall run from the date on which the amount due is finally determined.