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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 108(3)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)of such facts to an officer of the Central Government or any State Government as may be necessary for the verification of such facts or for the purposes of enabling that Government to levy or realise any tax imposed by it;