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State of Manipur - Section

Section 89 in Manipur Value Added Tax Act, 2004

89. Bar to certain proceedings.

- Save as is provided in Chapter IX (Appeal and Revision), no order passed or proceedings taken under this Act, the rules or notification by any authority appointed or constituted under this Act, shall be called in question in any Court, and save as is provided in the said Chapter, no appeal shall lie against any such order.