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

Daman and Diu - Subsection

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

(i)of such particulars to the officers of the Central Government or any State Government for such other purposes, as the Government may, by general or special order, direct; or