Section 71(3)(k) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(3)(k) in The Maharashtra Value Added Tax Act, 2002

(k)any such particulars to any agency appointed for the purposes of data entry on any automated system or for the purpose of operating, upgrading or maintaining any automated system where such agency is contractually bound not to use or disclose such particulars except for the aforesaid purposes; or

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State of Maharashtra - Subsection

Section 71(3)(k) in The Maharashtra Value Added Tax Act, 2002