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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Manipur - Subsection

Section 73(4) in Manipur Value Added Tax Act, 2004

(4)The Appellate Tribunal shall serve the appellant with notice, in writing, of the appeal decision setting forth the reasons for decision:Provided that before increasing the tax or other amount the dealer shall be given an opportunity of being heard on the proposal of increasing the liability.