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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Manipur - Subsection

Section 91(2)(h) in Manipur Value Added Tax Act, 2004

(h)The Commissioner or any other authority to whom power in this behalf has been delegated by the Commissioner under the repealed Act may, on his own motion, review or revise any order passed before the appointed day in accordance with the provision of that Act;