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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Meghalaya - Subsection

Section 99(3)(i) in Meghalaya Value Added Tax Act, 2003

(i)To any person for purposes other than those referred to in clause (a) clause (b) clause (c) clause (d) clause (g) and clause (h), if the State Government considers such disclosure necessary in the public interest.