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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Manipur - Subsection

Section 80(12) in Manipur Value Added Tax Act, 2004

(12)Notwithstanding anything contained in sub-sections (1) to (11), no person shall be proceeded against these sub-sections for the acts referred to therein if the total amount of tax evaded or attempted to be evaded is less than Rs. 200 during the period of a year.