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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(1)(a) in Telangana Value Added Tax Act, 2005

(a)shall have, full and free access to any premises, place, goods, books, record, computer or any electronically stored data at any time during business hours prescribed under the relevant law for the time being in force and where no such hours are prescribed at all reasonable times without any prior notice to any dealer;