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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(1) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(1)The Chief Commissioner may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.