Section 39(3)(f) in Himachal Pradesh General Sales Tax Act, 1968

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State of Himachal Pradesh - Subsection

Section 39(3)(f) in Himachal Pradesh General Sales Tax Act, 1968

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Excise and Taxation Department of the State Government to any person or persons appointed by the Commissioner under the Public Servants (Inquiries) Act, 1850 (XXX of 1850), or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Himachal Pradesh - Subsection

Section 39(3)(f) in Himachal Pradesh General Sales Tax Act, 1968