Section 92(2)(f) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2)(f) in The Gujarat Value Added Tax Act, 2003

(f)of any such particulars where such particulars are relevant to any inquiry into the conduct of an official of the Sales Tax Department to any person or persons appointed to hold such inquiry, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 92(2)(f) in The Gujarat Value Added Tax Act, 2003