Section 69(3)(f) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(f) in The M.P. Vat Act, 2002

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Commercial Tax Department to any person or persons appointed as the Commissioner under the Public Servant (Inquiries) Act, 1850 (XXX 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 Madhya Pradesh - Subsection

Section 69(3)(f) in The M.P. Vat Act, 2002