Section 62B(3)(e) in The Bombay Stamp Act, 1958

[Cites 0, Cited by 0] [Section 62B(3)] [Section 62B] [Entire Act]

State of Gujarat - Subsection

Section 62B(3)(e) in The Bombay Stamp Act, 1958

(e)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Stamp Department to any person or persons appointed as Commissioners under the Public Servants (Inquiries) Act, 1850(XXXVII of 1850), or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Gujarat - Subsection

Section 62B(3)(e) in The Bombay Stamp Act, 1958