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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Manipur - Subsection

Section 80(4) in Manipur Value Added Tax Act, 2004

(4)Whoever, knowingly keeps false account of the value of the goods bought or sold by him in contravention of the provisions of the this Act, shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with fine.