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State of Assam - Section

Section 68 in Assam General Sales Tax Act, 1993

68. Disclosure by Public servant.

(1)If a public servant furnishes any information or produces any document in contravention of the provisions of sub-section (1) or section 69 he shall be punishable with imprisonment which may extend to six months and shall also be liable to a fine not exceeding one thousand rupees.
(2)No prosecution shall be instituted under this section except with the previous sanction of the State Government.