Section 72(1) in Manipur Goods and Services Tax Act, 2017
(1)All officers of Police, Railways, Customs, and those engaged in the collection of land revenue, including village officers, and officers of central tax and officers of the Union territory tax shall assist the proper officers in the implementation of this Act.The Government may, by notification, empower and require any other class of officers to assist the proper officers in the implementation of this Act when called upon to do so by the Commissioner.
