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 13] [Entire Act] State of Manipur - Subsection Section 13(2) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962 (2)No order under sub-section (1) shall be made unless the dealer was given a reasonable opportunity of being heard.
