Section 57A(6) in The Chhattisgarh Value Added Tax Act, 2005
(6)The commissioner, in exercise of the powers under this section, shall not remove or cause to be removed on any account from the place, where he has entered any books of accounts, other documents or any cash, stock or other valuable articles or things.] [Substituted by C.G. Act No. 2 of 2006.]
