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 36(5)] [Section 36] [Entire Act] State of Manipur - Subsection Section 36(5)(c) in Manipur Value Added Tax Act, 2004 (c)assess the amount of tax due from the dealer, if no assessment has been made under section 35: