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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Meghalaya - Subsection

Section 99(3)(a) in Meghalaya Value Added Tax Act, 2003

(a)For the purposes of any prosecution under the Indian Penal Code (45 of 1860), the Prevention of Corruption Act 1988 (49 of 1988) of this Act, or any preliminary inquiry for ascertaining whether such prosecution lies.