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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(c) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

(c)where the application is made by an aggrieved dealer for such revision unless the application is made within ninety days from the date on which the order was served on the applicant;