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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Manipur - Subsection

Section 84(2) in Manipur Value Added Tax Act, 2004

(2)On payment of such sum as may be determined by the Commissioner under subsection (1), no further proceedings shall be taken against the accused person in respect of the same offence and any proceeding, if already taken, shall stand abated.