Section 131 in Manipur Goods and Services Tax Act, 2017
131. Confiscation or penalty not to interfere with other punishments.
- Without prejudice to the provisions contained in the Code of Criminal Procedure, 1973, no confiscation made or penalty imposed under the provisions of this Act or the rules made thereunder shall prevent the infliction of any other punishment to which the person affected thereby is liable under the provisions of this Act or under any other law for the time being in force.
