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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 99(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)If, save as provided in sub-section (3), any servant of the Government discloses any of the particulars referred to in sub-section (1), he shall be punishable with imprisonment which may extend to six months, and shall also be liable to a fine.