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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(1) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(1)The Chief Commissioner may, on the application of a dealer aggrieved by any order passed under section 14 or section 15, annul or modify such order: Provided that no order enhancing any tax or penalty shall be passed under this section.