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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(1)(c) in The Rajasthan Value Added Tax Act, 2003

(c)by any Government department for any official purpose, the assessing authority or any other officer may furnish the information under his possession to such court, police officer or Government department.