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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Manipur - Subsection

Section 26(2) in Manipur Value Added Tax Act, 2004

(2)The Commissioner may, by order in writing and for good or sufficient reason to be recorded therein, demand from any person other than a registered dealer who imports into Manipur any consignment of goods, a reasonable security for ensuring that there is no evasion of tax.