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[Cites 0, Cited by 0] [Section 70A(1)] [Section 70A] [Entire Act]

State of Gujarat - Subsection

Section 70A(1)(a) in The Gujarat Value Added Tax Act, 2003

(a)require any person including an officer of a Bank, Post Office or such other institution, to furnish information in relation to such matters which in his opinion is likely to be useful or relevant in proceedings under this Act.