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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Manipur - Subsection

Section 66(4)(a) in Manipur Value Added Tax Act, 2004

(a)direct the driver or the person in charge of the vehicle or carrier or the goods not to part with the goods in any manner including by transporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;