Section 91(2)(j) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Manipur - Subsection

Section 91(2)(j) in Manipur Value Added Tax Act, 2004

(j)Any tax assessed, interest determined or penalty imposed under the repealed Act in respect of sales or purchases made, under the repealed Act before the appointed day, shall be payable or recoverable in accordance with the provisions of the repealed Act.

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State of Manipur - Subsection

Section 91(2)(j) in Manipur Value Added Tax Act, 2004