Section 69(3)(a) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(3)(a) in Assam General Sales Tax Act, 1993

(a)Of any, of the particulars referred to in sub-section (1) for the purpose of a prosecution under the Indian Penal Code, 1860 (XIV of 1860), or prevention of corruption Act (II of 1947), in respect of any such statement return, accounts, documents or evidence, or for the purpose of a prosecution under this Act, or

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State of Assam - Subsection

Section 69(3)(a) in Assam General Sales Tax Act, 1993