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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

Daman and Diu - Subsection

Section 98(3)(g) in Daman and Diu Value Added Tax Regulation, 2005

(g)of any such particulars to any officer appointed by the Comptroller and Auditor-General of India for the purpose of audit of tax receipts or refunds;