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State of Manipur - Section

Section 11 in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

11. Assessment and penalty in case of evasion by registered persons.-

If on information or otherwise, the Commissioner is satisfied that any person registered under this Act has not paid the amount of tax due from him or a part thereof for any period, he may proceed against such person in the manner laid down in section 10.