Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Manipur - Subsection Section 49(5) in Manipur Value Added Tax Act, 2004 (5)Interest will be charged on such excess refund amount at the rate of 2% per month from the date of grant of provisional refund till the date of assessment.
