Section 89(3)(b) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(3)(b) in Orissa Value Added Tax Act, 2004

(b)Such facts to an officer of the Central Government or any State Government as may be necessary for verification of such facts or for the purposes of enabling that Government to levy or realise any tax imposed by it; or

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State of Odisha - Subsection

Section 89(3)(b) in Orissa Value Added Tax Act, 2004