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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3)(h) in The Himachal Pradesh Value Added Tax Act, 2005

(h)of any such particulars which are relevant to any inquiry into the charge of misconduct, against an income- tax practitioner or other person who represents any assessee before any Authority in any proceeding under this Act; or