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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(7) in Uttar Pradesh Value Added Tax Act, 2008

(7)For the purpose of sub-section (6) the Commission may call for any records from the petitioner and the Commissioner relating to the case or such other records which may be helpful in the case.