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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(3)(k) in The Goa Value Added Tax Act, 2005

(k)any such particulars to an officer of the Central Government or any State Government or Union territory as may be necessary for the administration of any law in force in any part or the whole of India.