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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Jharkhand - Subsection

Section 152(2) in Jharkhand Goods and Services Tax Act, 2017

(2)Except for the purposes of prosecution under this Act or any other Act for the time being in force, no person who is not engaged in the collection of statistics under this Act or compilation or computerisation thereof for the purposes of this Act, shall be permitted to see or have access to any information or any individual return referred to in section 151.