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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(1) in Telangana Value Added Tax Act, 2005

(1)Any authority prescribed or appellate or revision authority may by writing, require any person or authority to furnish such information, particulars or records available with the person or authority as will be useful or relevant to any proceeding under the Act.