Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Manipur - Subsection

Section 69(3)(h) in Manipur Value Added Tax Act, 2004

(h)of any such particulars to the Director, Economics and Statistics Department, Government of Manipur or any officer serving under him or to any person or persons authorized under sub-section (2) of section 68 as may be necessary for enabling the Director or such person or persons to carry on their official duties;