Section 105(1)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 105(1)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(c)issuing commissions and compelling production of books of account and other records, have all the powers of a civil court under the Code of Civil Procedure, Svt. 1977 (1920 A.D.) [X of 1977].

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State of Jammu-Kashmir - Subsection

Section 105(1)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017