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4. Taxing authorities.-

(1) The Chief Commissioner may, for carrying out the purposes of this Act, appoint a Commissioner of Taxes, and such other persons to assist him as he thinks fit.

(2) Persons appointed under sub-section (1) shall exercise such powers as may be conferred, and perform such duties as may be required, by or under this Act.



Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962 Back




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