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[Cites 0, Cited by 2] [Section 47] [Entire Act]

UT Chandigarh - Subsection

Section 47(1) in The Punjab Value Added Tax Act, 2005

(1)With a view to prevent evasion of tax and to ensure proper compliance of the provisions of this Act, the Commissioner or the designated officer may, from time to time, collect information in respect of sales and purchases effected by a person, class or group of persons and cause any of such sales and purchases to be cross-checked.