Section 33(3)(a) in Tripura Sales Tax Act, 1976

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(3)(a) in Tripura Sales Tax Act, 1976

(a)of any of the particulars referred to in sub-section (1) for the purposes of a prosecution under the Indian Penal Code, 1860 (Act XLV of 1860) or the Prevention of Corruption Act 1947 (Act II of 1947) in respect of any such statement, return, accounts, documents or evidence, or for the purpose or a prosecution under this Act, or

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State of Tripura - Subsection

Section 33(3)(a) in Tripura Sales Tax Act, 1976