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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(2)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)for the purpose of any investigation of, or prosecution for any offence under this Act or under the Indian Penal Code, 1860, or under any other enactment for the time being in force; or