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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(3) in Manipur Value Added Tax Act, 2004

(3)The Government shall appoint a Commissioner and as many Joint Commissioners, Deputy Commissioners, Assistant Commissioners, Taxation Officers, Inspectors and such other as they think fit for the purpose of performing the functions respectively assigned to them by or under this Act. Such Officers shall perform the said functions within such local limits as empowered by the Commissioner in this behalf.