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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Manipur - Subsection

Section 49(3) in Manipur Value Added Tax Act, 2004

(3)The Commissioner may direct the assessment under section 39 of such dealer in respect of the year containing the period covered by the said return to be taken up as early as practicable and adjust the grant of provisional refund against tax due, if any, as a result of that assessment.