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[Cites 0, Cited by 0] [Section 62B(3)] [Section 62B] [Entire Act]

State of Gujarat - Subsection

Section 62B(3)(f) in The Bombay Stamp Act, 1958

(f)of such particulars to an officer of the Central Government or a State Government as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it.]