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 69(2)] [Section 69] [Entire Act] State of Uttar Pradesh - Subsection Section 69(2)(g) in Uttar Pradesh Value Added Tax Act, 2008 (g)to an officer of the Central or the State Government for the purposes of making any inquiry against any Government servant; or