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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Manipur - Subsection

Section 26(3)(b) in Manipur Value Added Tax Act, 2004

(b)recovery of any financial loss caused to the Government due to negligence or default in not making proper use of or not keeping in safe custody, blanker unused prescribed forms.