Section 43(6) in Manipur Value Added Tax Act, 2004
(6)Any amount of money which a person is required to pay under sub-section (1) or for which he is personally liable under sub-section (4) shall, if it remains unpaid, be recoverable in the same manner as provided under sub-section (6) of section 42 :Provided that nothing in this section shall operate to affect any action taken or prevent any action that may be or is being taken under section 42 for recovery of the amount due from the dealer.
