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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

Daman and Diu - Subsection

Section 98(3)(h) in Daman and Diu Value Added Tax Regulation, 2005

(h)of any such particulars relevant to any inquiry into a charge of misconduct in connection with income-tax proceedings against a legal practitioner or chartered accountant or company secretary or cost accountant, to the authority empowered to take disciplinary action against members of the profession to which he belongs;