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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

Daman and Diu - Subsection

Section 98(3)(b) in Daman and Diu Value Added Tax Regulation, 2005

(b)of such facts to an officer of the Central Government or any State Government as may be necessary for verification of such facts or for the purposes of enabling that Government to levy or realize any tax imposed by it;