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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(3)(c) in Assam General Sales Tax Act, 1993

(c)Of such facts to any officer of this or any other State Government as may be necessary for the purpose of enabling such officer to levy or realise any tax imposed by that Government.