Section 158(3)(c) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Manipur - Subsection

Section 158(3)(c) in Manipur Goods and Services Tax Act, 2017

(c)any particulars when such disclosure is occasioned by the lawful exercise under this Act of any process for the service of any notice or recovery of any demand; or

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State of Manipur - Subsection

Section 158(3)(c) in Manipur Goods and Services Tax Act, 2017