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

State of Odisha - Subsection

Section 65(5) in Odisha Goods and Services Tax Act, 2017

(5)During the course of audit, the authorised officer may require the registered person,
(i)to afford him the necessary facility to verify the books of account or other documents as he may require;
(ii)to furnish such information as he may require and render assistance for timely completion of the audit.