Section 105(1)(c) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Haryana - Subsection

Section 105(1)(c) in The Haryana Goods and Services Tax Act, 2017

(c)issuing commissions and compelling production of books of account and other records, have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908).

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State of Haryana - Subsection

Section 105(1)(c) in The Haryana Goods and Services Tax Act, 2017