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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Manipur - Subsection

Section 69(3)(g) in Manipur Value Added Tax Act, 2004

(g)of such facts to an officer of the Central Government or any State Government as may be necessary for the purpose of enabling that Government to levy or realize any tax or duty imposed by it; or