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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Manipur - Subsection

Section 91(2)(a) in Manipur Value Added Tax Act, 2004

(a)Any person appointed as the Commissioner, and all persons appointed to assist the Commissioner, under the repealed Act and continuing in the office immediately before the appointed day, shall, on and from the appointed day, be deemed to have been appointed under this Act and shall continue in office as such.