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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(5) in Manipur Value Added Tax Act, 2004

(5)The prescribed authority may, from time to time, amend any certificate of registration in accordance with information furnished or otherwise received, and such amendment may be made with retrospective effect in such circumstances and subject to such restrictions and conditions as may be prescribed.