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[Cites 0, Cited by 0] [Section 112(8)] [Section 112] [Entire Act]

State of Manipur - Subsection

Section 112(8)(a) in Manipur Goods and Services Tax Act, 2017

(a)in full, such part of the amount of tax, interest, fine, fee and penalty arising from the impugned order, as is admitted by him, and