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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Manipur - Subsection

Section 122(3)(c) in Manipur Goods and Services Tax Act, 2017

(c)receives or is in any way concerned with the supply of, or in any other manner deals with any supply of services which he knows or has reasons to believe are in contravention of any provisions of this Act or the rules made thereunder;