Section 63(3)(a) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Tripura - Subsection

Section 63(3)(a) in Tripura Value Added Tax Act, 2004

(a)of any such particulars in respect of any such statement, return, accounts, documents, evidence, affidavit or deposition, for the purpose of any prosecution under the Indian Penal Code or the Prevention of Corruption Act, 1947, or this Act, or any other law for the time being in force or

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State of Tripura - Subsection

Section 63(3)(a) in Tripura Value Added Tax Act, 2004