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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Daman and Diu - Subsection

Section 98(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)If, save as provided in sub-section (3), any servant of the Government discloses any of the particulars referred to in subsection (1), he shall be punishable with imprisonment which may extend to six months, and shall also be liable to a fine.