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

State of Chattisgarh - Subsection

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

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in conception with any proceedings under this Act or the Act repealed by this Act against an advocate, tax practitioner, or chartered accountant, to the authority empowered to take disciplinary action against members practicing the profession of an advocate, tax practitioner or chartered accountant, as the case may be; or