Section 158(3)(k) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Manipur - Subsection

Section 158(3)(k) in Manipur Goods and Services Tax Act, 2017

(k)any such particulars to an officer of the Government as may be necessary for the purposes of any other law for the time being in force; and any information relating to any class of taxable persons or class of transactions for publication, if, in the opinion of the Commissioner, it is desirable in the public interest, to publish such information.

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State of Manipur - Subsection

Section 158(3)(k) in Manipur Goods and Services Tax Act, 2017