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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(4) in The Maharashtra Value Added Tax Act, 2002

(4)For the purposes of sub-section (2) or sub-section (3), the Commissioner may enter and search any place of business of any dealer or any other place where the Commissioner has reason to believe that the dealer keeps or is for the time being keeping any accounts, registers or documents of his business or stocks of goods relating to his business.