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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(3)(k) in Gujarat Sales Tax Act, 1969

(k)of any such particulars to an officer of the Central Government or a State Government for the purpose of investigation or prosecution under any law for the time being in force, as the State Government may direct in any specific case.