Section 36 in Manipur Goods and Services Tax Act, 2017
36. Period of retention of accounts.
- Every registered person required to keep and maintain books of account or other records under sub-section (1) of section 35 shall retain them until the expiry of seventy two months from the due date of filing of annual return for the year pertaining to such accounts and records:Provided that a registered person, who is a party to an appeal or revision or any other proceedings before any Appellate Authority or Revisional Authority or Appellate Tribunal or court, whether filed by him or by the Commissioner, or is under investigation for an offence under Chapter XIX, shall retain the books of account and other records pertaining to the subject matter of such appeal or revision or proceedings or investigation for a period of one year after final disposal of such appeal or revision or proceedings or investigation, or for the period specified above, whichever is later.Chapter- IX Returns
