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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tripura - Subsection

Section 60(5) in Tripura Value Added Tax Act, 2004

(5)In course of inspection, the Commissioner may make or cause to be made extracts or copies from books of accounts and other documents inspected by him, make an inventory of any cash, stock or other valuable article or thing checked or verified by him, and record the statement of any person which may be useful for, or relevant to, any proceeding under this Act.