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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(5) in Manipur Value Added Tax Act, 2004

(5)Where as a result of any final order the amount of tax (including any penalty) due or in default is wholly reduced, the amount of interest, if any, paid shall be refunded, or if such amount is modified, the interest due shall be calculated accordingly.