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

(h)Any such particulars relevant to any inquiry into to charge of misconduct in connection with income tax proceedings against a legal practitioner or chartered Accountant, to the authority empowered to take disciplinary action against members of the profession to which he belongs; or

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State of Odisha - Subsection

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