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[Cites 0, Cited by 1] [Section 48] [Entire Act]

UT Chandigarh - Subsection

Section 48(6) in The Punjab Value Added Tax Act, 2005

(6)The officer referred to in sub-section (2), in exercise of the powers conferred under this section, shall on no account, remove or cause to be removed from the place, where be has entered any books of accounts, other documents or any stock or other things.