Section 64(5)(a) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 3] [Section 64(5)] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(5)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)During the course of the audit, the officer may require the dealer,-

(i)to afford him the necessary facility to inspect such books of accounts or other documents as he may require and which may be available at such place ;

(ii)to afford him the necessary facility to check or verify the stock which may be found therein; and

(iii)to furnish such information as he may require as to any matter which may be useful for or relevant to any proceedings under this Act.

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State of Tamilnadu - Subsection

Section 64(5)(a) in Tamil Nadu Value Added Tax Act, 2006