Section 89(3)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(a) in Orissa Value Added Tax Act, 2004

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

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State of Odisha - Subsection

Section 89(3)(a) in Orissa Value Added Tax Act, 2004