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

State of Goa - Subsection

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

(h)any such particulars, when such disclosure is occasioned by the lawful exercise by a public servant of his powers under the Indian Stamp Act, 1899 (Central Act 2 of 1899), to impound an insufficiently stamped document; or