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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Odisha - Subsection

Section 158(3)(b) in Odisha Goods and Services Tax Act, 2017

(b)any particulars to the Central Government or the State Government or to any person acting in the implementation of this Act, for the purposes of carrying out the objects of this Act; or