Section 36(1)(c) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(1)(c) in Manipur Value Added Tax Act, 2004

(c)the Commissioner is not satisfied with the correctness of any return filed under section 28, or bona fides of any claim of exemption, deduction, concession, input tax credit or genuineness of any declaration, evidence furnished by a registered dealer in support thereof; or

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State of Manipur - Subsection

Section 36(1)(c) in Manipur Value Added Tax Act, 2004