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 126] [Entire Act] State of Manipur - Subsection Section 126(3) in Manipur Goods and Services Tax Act, 2017 (3)No penalty shall be imposed on any person without giving him an opportunity of being heard.
