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

Daman and Diu - Subsection

Section 98(3)(a) in Daman and Diu Value Added Tax Regulation, 2005

(a)of any of the particulars referred to in sub-section (1) for the purposes of investigation or prosecution under this Regulation or the Indian Penal Code 1860 (45 of 1860) or any other law for the time being in force;