Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Manipur - Section Section 22 in Manipur Value Added Tax Act, 2004 22. Power of Government to amend Schedules. - The Government, after giving by notification not less than 14 days notice of the intention to do so, may, by like notification, add to, amend or alter any Schedule appended to this Act.
