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

State of Manipur - Subsection

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

(c)Any order delegating any power under any Act or the rules made thereunder by the Commissioner to any person appointed, by any designation, to assist him before the appointed day shall, from such appointed day, continue in force until the Commissioner amends, varies or rescinds such order after such appointed day under this Act;