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

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

State of Gujarat - Subsection

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

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Sales Tax Department to any person or persons appointed as Commissioners under the Public Servants (Inquiries) Act, 1850 (XXX-VII of 1860), or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Gujarat - Subsection

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