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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 99(3)(d) in Arunachal Pradesh Goods Tax Act, 2005

(d)of any such particulars to a civil court in any suit or proceeding to which the Government or any goods tax authority is a party and which relates to any matter arising out of any proceeding under this Act or under any other law for the time being in force authorising any goods tax authority to exercise any powers thereunder;