Section 158(3)(a) in Andhra Pradesh Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Andhra Pradesh - Subsection

Section 158(3)(a) in Andhra Pradesh Goods and Services Tax Act, 2017

(a)any particulars in respect of any statement, return, accounts, documents, evidence, affidavit or deposition, for the purpose of any prosecution under the Indian Penal Code, 1860 or the Prevention of Corruption Act, 1988, or any other law for the time being in force; or

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State of Andhra Pradesh - Subsection

Section 158(3)(a) in Andhra Pradesh Goods and Services Tax Act, 2017