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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Manipur - Subsection

Section 130(3) in Manipur Goods and Services Tax Act, 2017

(3)Where any fine in lieu of confiscation of goods or conveyance is imposed under sub-section (2), the owner of such goods or conveyance or the person referred to in sub-section (1), shall, in addition, be liable to any tax, penalty and charges payable in respect of such goods or conveyance.