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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(3)(a) in West Bengal Value Added Tax Act, 2003

(a)for the purposes of any prosecution under the Indian Penal Code, the Prevention of Corruption Act, 1988, all this Act or any preliminary inquiry for ascertaining whether such prosecution lies,