Section 89(3)(g) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(g) in Orissa Value Added Tax Act, 2004

(g)Any such particulars to any officer appointed by the Comptroller and Auditor General of India for the purpose of audit of tax receipts or refunds ; or

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State of Odisha - Subsection

Section 89(3)(g) in Orissa Value Added Tax Act, 2004