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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(3)(i) in Gujarat Sales Tax Act, 1969

(i)of any such particulars where such particulars are relevant to any inquiry into a charge of misconduct in connection with sales tax proceedings against a legal practitioner, sales tax practitioner or Chartered Accountant, to the authority empowered to take disciplinary action against members practicing the profession of a legal practitioner, sales tax practitioner or Chartered Accountant, as the case may be; or