Section 69(3)(f) in Manipur Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Manipur - Subsection

Section 69(3)(f) in Manipur Value Added Tax Act, 2004

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official including the Commissioner under the Commission of Enquiry Act, 1952 (60 of 1952) or to any officer appointed to hold such inquiry when exercising the functions in relation to any matter arising out of such inquiry; or

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State of Manipur - Subsection

Section 69(3)(f) in Manipur Value Added Tax Act, 2004