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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Telangana - Subsection

Section 158(3)(f) in Telangana Goods and Services Tax Act, 2017

(f)any particulars where such particulars are relevant for the purposes of any inquiry into the conduct of any officer appointed or authorised under this Act, to any person or persons appointed as an inquiry officer under any law for the time being in force; or