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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(2) in West Bengal Value Added Tax Act, 2003

(2)The accounts referred to in sub-section (1) , and goods referred to in the sub-section and stored in a godown or warehouse in West Bengal, shall be open to inspection by the Commissioner at all reasonable time.