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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Manipur - Subsection

Section 69(3)(a) in Manipur Value Added Tax Act, 2004

(a)of any such particulars in respect of any such statement, return, accounts, documents, evidence, affidavit or deposition, for the purpose of any prosecution under the Indian Panel Code or the Prevention of Corruption Act, 1947, or this Act or any other law for the time being in force; or