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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(2) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(2)If the Chief Commissioner is satisfied that it is necessary in the public interest so to do, he may, by special order in each case, exempt any dealer from the payment of tax under circumstances of exceptional nature to be stated in such order, in respect of any taxable goods.