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

State of Manipur - Subsection

Section 74(2) in Manipur Value Added Tax Act, 2004

(2)The Appellate Tribunal may, on the application either by the appellant or by the respondent made within one year from the date of receipt of the order under sub-section (4) of section 73 review any order passed by it on the basis of the facts which were not before it when the order was passed.