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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(8) in Uttar Pradesh Value Added Tax Act, 2008

(8)Any authorized officer while making search or inspection under this section may require any dealer or the other person to give any information likely to be in his possession or knowledge in respect of such books, documents, accounts or goods as are found at the time of search, inspection or seizure under this section.