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[Cites 0, Cited by 0] [Section 107(6)] [Section 107] [Entire Act]

State of Manipur - Subsection

Section 107(6)(a) in Manipur Goods and Services Tax Act, 2017

(a)in full, such part of the amount of tax, interest, fine, fee and penalty arising from the impugned order, as is admitted by him; and