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] [Section 70] [Entire Act] State of Manipur - Subsection Section 70(2) in Manipur Goods and Services Tax Act, 2017 (2)Every such inquiry referred to in sub-section (1) shall be deemed to be a "judicial proceedings" within the meanings of section 193 and section 228 of the Indian Penal Code.
