Section 16(3)(b) in The National Tax Tribunal Act, 2005

[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3)(b) in The National Tax Tribunal Act, 2005

(b)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or a copy of such record or document, from any office;

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Union of India - Subsection

Section 16(3)(b) in The National Tax Tribunal Act, 2005