Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(3)(i) in West Bengal Goods and Services Tax Act, 2017

(i)any particulars relevant to any inquiry into a charge of misconduct in connection with any proceedings under this Act against a practicing advocate, a tax practitioner, a practicing cost accountant, a practicing chartered accountant, a practicing company secretary to the authority empowered to take disciplinary action against the members practicing the profession of a legal practitioner, a cost accountant, a chartered accountant or a company secretary, as the case may be; or