Section 158(3)(g) in Manipur Goods and Services Tax Act, 2017

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

State of Manipur - Subsection

Section 158(3)(g) in Manipur Goods and Services Tax Act, 2017

(g)any such particulars to an officer of the Central Government or of any State Government, as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty; or

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State of Manipur - Subsection

Section 158(3)(g) in Manipur Goods and Services Tax Act, 2017