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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Manipur - Subsection

Section 72(1) in Manipur Value Added Tax Act, 2004

(1)Any person objecting to an order affecting him passed under the provisions of this Act by an assessing authority may appeal to the Appellate Authority as may be prescribed within thirty days from the date of receipt of order by him.