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[Cites 0, Cited by 0] [Section 80(7)] [Section 80] [Entire Act]

State of Manipur - Subsection

Section 80(7)(a) in Manipur Value Added Tax Act, 2004

(a)in case where the amount involved exceeds Rs. 50,000 during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine;