Section 79(3)(a) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(3)(a) in The Goa Value Added Tax Act, 2005

(a)any such particulars in respect of any such statement, return, accounts, documents, evidence, affidavit or deposition, for the purpose of any prosecution under the Indian Penal Code, 1960 (Central Act 45 of 1860) or the Prevention of Corruption Act, 1988 (Central Act 49 of 1988), or this Act, or any other law for the time being in force; or

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State of Goa - Subsection

Section 79(3)(a) in The Goa Value Added Tax Act, 2005