Section 158(3)(h) in Manipur Goods and Services Tax Act, 2017

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

State of Manipur - Subsection

Section 158(3)(h) in Manipur Goods and Services Tax Act, 2017

(h)any particulars when such disclosure is occasioned by the lawful exercise by a public servant or any other statutory authority, of his or its powers under any law for the time being in force; or

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State of Manipur - Subsection

Section 158(3)(h) in Manipur Goods and Services Tax Act, 2017