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

State of Manipur - Subsection

Section 50(6) in Manipur Value Added Tax Act, 2004

(6)Where any amount of tax payable is enhanced by any such order, interest shall be payable on the amount by which the tax is enhanced after the expiry of a period of three months from the date of the order.