Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Manipur - Subsection Section 116(4) in Manipur Goods and Services Tax Act, 2017 (4)Any person who has been disqualified under the provisions of the Central Goods and Services Tax Act or the Goods and Services Tax Act shall be deemed to be disqualified under this Act.
