Section 23 in Himachal Pradesh General Sales Tax Act, 1968
23. Power to call for information from banking companies etc.
- The Commissioner or any other person appointed to assist him under sub-section (1) of section 3 may, for carrying out the purposes of this Act, require any person including a banking company, post office or any officer thereof to furnish any information or statement useful for, or relevant to, any proceedings under this Act.
