Section 25(9)(d) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(9)(d) in Uttaranchal Value Added Tax Act, 2005

(d)Tax audit may be taken up in the office, business premises or warehouse of the dealer. However, the officer conducting audit may, if he deems fit, require the dealer either to attend and produce or cause to be produced the books of accounts and other documents in his office or any other place which may be specified in the notice,

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State of Uttarakhand - Subsection

Section 25(9)(d) in Uttaranchal Value Added Tax Act, 2005