Section 89(3)(e) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(e) in Orissa Value Added Tax Act, 2004

(e)Any such particulars by any public servant when the disclosure is occasional by the lawful exercise by him of his powers under the Indian Stamp Act, 1899 to impound an insufficiently stamped document; or

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State of Odisha - Subsection

Section 89(3)(e) in Orissa Value Added Tax Act, 2004