Section 71(3)(j) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(3)(j) in The Maharashtra Value Added Tax Act, 2002

(j)any such particulars to the Director, Bureau of Economics and Statistics or any officer serving under him or to any person or persons authorised under sub-section (2) of section 70 as may be necessary for enabling the Director or such person or persons to carry on their official duties; or

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State of Maharashtra - Subsection

Section 71(3)(j) in The Maharashtra Value Added Tax Act, 2002