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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(h) in Himachal Pradesh General Sales Tax Act, 1968

(h)of any such particulars which are relevant to any inquiry into the charge of misconduct, against an income-tax practitioner or other person who represents any assessee before any authority in any proceedings under this Act; or