Section 69(3)(d) in The Chhattisgarh Value Added Tax Act, 2005

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

State of Chattisgarh - Subsection

Section 69(3)(d) in The Chhattisgarh Value Added Tax Act, 2005

(d)of any such particulars to a Civil Court in any suit to which the Government is a party and which relates to any matter arising out of any proceeding under this Act, under Act No. 2 of 1959 or the Act repealed by this Act; or

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State of Chattisgarh - Subsection

Section 69(3)(d) in The Chhattisgarh Value Added Tax Act, 2005