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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(3)(h) in The Delhi Value Added Tax Act, 2004

(h)of any such particulars relevant to any inquiry into a charge of misconduct in connection with income-tax proceedings against a legal practitioner or chartered accountant, to the authority empowered to take disciplinary action against members of the profession to which he belongs;