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

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Sales Tax Department to any person or persons appointed as Commissioner under the Commission of Enquiry Act, 1955, or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Tripura - Subsection

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