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State of Telangana - Section

Section 64 in Telangana Value Added Tax Act, 2005

64. Power to get information.

(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.
(2)The person or authority from whom such information, particulars or records are required under sub- section (1) shall furnish, within a reasonable time, the information, particulars or records available.