Section 158(3)(i) in The Himachal Pradesh Goods and Services Tax Act, 2017

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

State of Himachal Pradesh - Subsection

Section 158(3)(i) in The Himachal Pradesh Goods and Services Tax Act, 2017

(i)any particulars relevant to any inquiry into a charge of misconduct in connection with any proceedings under this Act against a practising advocate, a tax practitioner, a practising Cost Accountant, a practising Chartered Accountant, a practising Company Secretary to the authority empowered to take disciplinary action against the members practising the profession of a legal practitioner, a Cost Accountant, a Chartered Accountant or a Company Secretary, as the case may be; or

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State of Himachal Pradesh - Subsection

Section 158(3)(i) in The Himachal Pradesh Goods and Services Tax Act, 2017