Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Manipur - Subsection Section 2(iii) in Manipur Value Added Tax Act, 2004 (iii)"assessing authority" means any person not below the rank of Taxation Officer authorized by the Commissioner to make any assessment under this Act;
