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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Manipur - Subsection

Section 29(2) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(2)On the payment of such sum of money and the tax, if any, payable under section 3 to the Commissioner, such person shall be discharged, the property seized, if any, shall be released and no further proceedings shall be taken against such person or property in respect of such offence.