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[Cites 0, Cited by 2] [Section 69] [Entire Act]

UT Chandigarh - Subsection

Section 69(1) in The Punjab Value Added Tax Act, 2005

(1)Subject to provisions of section 50, all particulars contained in any statement made, return furnished or accounts or documents produced in accordance with this Act or in any evidence recorded in the course of any proceedings under this Act, other than the proceedings before a Criminal Court, shall, save as provided in sub-section (2), be treated as confidential.