Section 158(3)(a) in Bihar Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Bihar - Subsection

Section 158(3)(a) in Bihar Goods and Services Tax Act, 2017

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 158(3)(a) in Bihar Goods and Services Tax Act, 2017