Section 69(3)(j) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(3)(j) in The Chhattisgarh Value Added Tax Act, 2005

(j)of any such particulars to the Director of Economics and Statistics as may be necessary, for enabling him to work out the incidence of tax on any commodity or for carrying out any statistical survey of trade, commodity or dealers; or

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State of Chattisgarh - Subsection

Section 69(3)(j) in The Chhattisgarh Value Added Tax Act, 2005