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[Cites 0, Cited by 0] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(7) in The Punjab Value Added Tax Act, 2005

(7)The officer shall have the power to record the statement of a person or any person connected with his business, including a bailee or a transporter, and such statement may, after giving the affected person a reasonable opportunity of being heard, be used for the purpose of determining his liability to tax.