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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Manipur - Subsection

Section 83(1) in Manipur Value Added Tax Act, 2004

(1)Subject to conditions, if any, as may be prescribed, the Commissioner may authorize, either generally or in respect of a particular case or class of cases, any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.