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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(3)(i) in West Bengal Value Added Tax Act, 2003

(i)to any person for purposes other than those referred to in clause (a) ,clause (b) , clause (c) , clause (d) , clause (e) , clause (g) and clause (h) , if the State Government considers such disclosure necessary in the public interest.