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

NCT Delhi - Subsection

Section 98(3)(d) in The Delhi Value Added Tax Act, 2004

(d)of any such particulars to a civil court in any suit or proceeding to which the Government or any Value Added Tax Authority is a party and which relates to any matter arising out of any proceeding under this Act or under any other law for the time being in force authorising any Value Added Tax Authority to exercise any powers thereunder;