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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(4) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(4)The prescribed authority shall fix a day and place for hearing of the appeal, and may from time to time adjourn the hearing and make or cause to be made, such further inquiry as it may deem necessary.