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

State of Manipur - Subsection

Section 26(1) in Manipur Value Added Tax Act, 2004

(1)The Commissioner may, at the time of grant of certificate to a dealer, for good and sufficient reasons to be recorded in writing, require the dealer to furnish in the prescribed manner such security or such additional security as may be specified by him for securing proper and timely payment of tax or any other sum payable by him under this Act.