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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(3)(f) in The Maharashtra Value Added Tax Act, 2002

(f)any such particulars where such particulars are relevant for the purposes of any inquiry into the conduct of an official of the Sales Tax Department, to any person or persons appointed as an inquiry officer under any relevant law; or