Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Manipur - Subsection

Section 70(2) in Manipur Value Added Tax Act, 2004

(2)Except for the purposes of prosecution under this Act or any other Act, no person who is not engaged in the collection or compilation or computerization of statistics for the purposes of administration of this Act, shall be permitted to see or have access to any information or any individual return referred to in that section.