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

State of Assam - Subsection

Section 69(3)(b) in Assam General Sales Tax Act, 1993

(b)Of such facts, to an officer of the Central Government as may be necessary for the purpose of enabling that Government to levy or realise any tax imposed by it, or