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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)Any officer authorised to collect statistics may, call upon all dealers or class of dealers or a particular dealer to furnish such information, returns or statements as may be required relating to any matter in respect of which statistics are to be collected.