Section 80(2)(ii) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Manipur - Subsection

Section 80(2)(ii) in Manipur Value Added Tax Act, 2004

(ii)in any other case, with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.

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State of Manipur - Subsection

Section 80(2)(ii) in Manipur Value Added Tax Act, 2004