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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 99(3)(g) in Arunachal Pradesh Goods Tax Act, 2005

(g)of any such particulars to any officer appointed by the Comptroller and Auditor-General of India for purpose of audit of tax receipts or refunds;