Section 79(3)(f) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(3)(f) in The Goa Value Added Tax Act, 2005

(f)any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the [Commercial Tax Department] [Substituted by the Amendment Act 18 of 2006.] or to any person or persons appointed as Commissioner under the Public Servants (Inquiries) Act, 1850 (Central Act 37 of 1850), or to any officer otherwise appointed to hold such inquiry or to a Public Service Commission established under the Constitution, when exercising its functions in relation to any matter arising out of such inquiry; or

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State of Goa - Subsection

Section 79(3)(f) in The Goa Value Added Tax Act, 2005