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

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

State of Manipur - Subsection

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

(ii)wilfully attempts, in any manner whatsoever, to evade any payment of any tax, penalty or interest or all of them under this Act, shall, on conviction, be punished-

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State of Manipur - Subsection

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