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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(w) in The Chhattisgarh Value Added Tax Act, 2005

(w)the conditions subject to which the Commissioner may authorise the persons appointed under Section 3 to assist him to investigate under sub-section (4) of Section 64 all offences under this Act;