Section 3(5)(a) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(5)(a) in Manipur Value Added Tax Act, 2004

(a)transfer any case or cases relating to any assessee or class of assessees pending before an Assessing Authority to another Assessing Authority having jurisdiction to deal with such case or cases; or

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State of Manipur - Subsection

Section 3(5)(a) in Manipur Value Added Tax Act, 2004