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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(4) in Manipur Value Added Tax Act, 2004

(4)When a dealer is in default or is deemed to be in default in making the payment under section 34, section 35 and section 36 be liable to pay simple interest on such amount at the rate of two percent per month from the date of such default for so long as he continues to make default in the payment of the said tax.