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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3)(i) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(i)of any such particulars, where such particulars are relevant to any inquiry into a charge of misconduct in connection with tax proceedings under this Act against a legal practitioner or Chartered Accountant, to the authority empowered to take disciplinary action against members practising the profession of a legal practitioner or Chartered Accountant, as the case may be;