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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(3)(g) in West Bengal Value Added Tax Act, 2003

(g)in any inquiry into a charge of misconduct in connection with any proceeding under this Act against any legal practitioner, chartered accountant or other person entitled to appear on behalf of a dealer, casual dealer or any other person before the taxing authorities under this Act, to the authority competent to take disciplinary action against such legal practitioner, chartered accountant or other person,