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[Cites 0, Cited by 2] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(1) in The Gujarat Value Added Tax Act, 2003

(1)The Commissioner may, subject to such conditions as may be prescribed, require any dealer to produce before him any accounts or documents, or to furnish any information relating to stocks of goods of, or to sales, purchases and deliveries of goods by the dealer or any other information relating to his business, as may be necessary for the purposes of this Act.