Section 89(3)(d) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(d) in Orissa Value Added Tax Act, 2004

(d)Any such particulars to a Civil Court in any suit or proceeding to which the Government or nay authority under this Act 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 such authority to exercise any powers thereunder ; or

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State of Odisha - Subsection

Section 89(3)(d) in Orissa Value Added Tax Act, 2004