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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Manipur - Subsection

Section 75(8) in Manipur Goods and Services Tax Act, 2017

(8)Where the Appellate Authority or Appellate Tribunal or court modifies the amount of tax determined by the proper officer, the amount of interest and penalty shall stand modified accordingly, taking into account the amount of tax so modified.