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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(2) in Manipur Value Added Tax Act, 2004

(2)If any mistake is detected as a result of such scrutiny made as per the provisions of sub-section (1) the Assessing Authority shall serve a notice in the prescribed form on the dealer to make payment of the extra amount of tax along with the interest as per the provisions of this Act, if it is payable by a date specified in the said notice.