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[Cites 0, Cited by 0] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(2) in The Delhi Value Added Tax Act, 2004

(2)If, save as provided in sub-section (3) of this section, any servant of the Government discloses any of the particulars referred to in sub-section (1) of this section, he shall be punishable with imprisonment which may extend to six months, and shall also be liable to a fine.