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

NCT Delhi - Subsection

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

(a)of any of the particulars referred to in sub-section (1) of this section for the purposes of investigation or prosecution under this Act or the Indian Penal Code, 1860 (45 of 1860) or any other enactment for the time being in force;