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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Manipur - Subsection

Section 73(2) in Manipur Value Added Tax Act, 2004

(2)The Appellate Tribunal may admit an appeal after expiry of sixty days if it is satisfied that the appellant had sufficient reason for not filing the appeal within the time specified in sub-section (1), provided it is within one year.