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

State of Chattisgarh - Subsection

Section 69(3)(g) in The Chhattisgarh Value Added Tax Act, 2005

(g)of such facts to an officer of the Central or a 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