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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Sikkim - Subsection

Section 18(2) in Sikkim Sales Tax Act, 1983

(2)The prescribed authority may direct the dealer to produce accounts or any information in such manner as may be required for the purpose of assessment of tax under this Act 'if the said authority is not satisfied that the accounts maintained and produced by the dealer are sufficiently clear and intelligible for determining the correct amount of the tax payable. by the dealer.