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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Manipur - Subsection

Section 74(1) in Manipur Value Added Tax Act, 2004

(1)The Commissioner or any officer empowered by him on this behalf if he objects to an order passed by the Appellate Authority may appeal to the Appellate Tribunal within a period of sixty days from the date on which the order was communicated to him.