Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act] State of Jharkhand - Subsection Section 158(3)(e) in Jharkhand Goods and Services Tax Act, 2017 (e)any particulars to any officer appointed for the purpose of audit of tax receipts or refunds of the tax imposed by this Act; or