Section 158(3)(a) in Telangana Goods and Services Tax Act, 2017

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

State of Telangana - Subsection

Section 158(3)(a) in Telangana Goods and Services Tax Act, 2017

(a)any particulars in respect of any statement, return, accounts, documents, evidence, affidavit or deposition, for the purpose of any prosecution under the Indian Penal Code (45 of 1860) or the Prevention of Corruption Act, 1988, (49 of 1988) or any other law for the time being in force; or

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State of Telangana - Subsection

Section 158(3)(a) in Telangana Goods and Services Tax Act, 2017