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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Manipur - Subsection

Section 35(1) in Manipur Value Added Tax Act, 2004

(1)Where a registered dealer fails to furnish the return in respect of any tax period within the prescribed time, the Commissioner shall, notwithstanding anything contained in section 36, proceed to assess the dealer provisionally for the period for such default.