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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(3)(e) in The Delhi Value Added Tax Act, 2004

(e)of any such particulars by any public servant where the disclosure is occasioned by the lawful exercise by him of his powers under the Indian Stamp Act, 1899 (2 of 1899) to impound an insufficiently stamped document;