Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Manipur - Subsection Section 4(3) in Manipur Value Added Tax Act, 2004 (3)No decision or action of the Appellate Tribunal shall be called in question merely on the ground of any vacancy in the Tribunal.
