Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act] State of Manipur - Subsection Section 73(3)(b) in Manipur Value Added Tax Act, 2004 (b)remitting the assessment of other order under appeal for reconsideration by the Appropriate Authority concerned with such directions as it may deem fit,