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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Manipur - Subsection

Section 23(3) in The Manipur Highways Act, 1979

(3)The bill shall be accompanied by a certificate from the highway authority or the authorised officer to the effect that the amount of expenditure indicated in the bill represents the charges incurred and such a certificate shall be conclusive proof that the charges had actually been incurred and shall not be questioned in any civil court.