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

(g)of such facts to an officer of the Central Government or any State Government as may be necessary for the purpose of enabling that Government to levy or realize any tax or duty imposed by it; or

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State of Tripura - Subsection

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