Section 65 in The Maharashtra Value Added Tax Act, 2002
65. Cross-checking of transactions.
(1)With a view to preventing evasion of tax and ensuring proper compliance with the provisions of this Act, the Commissioner may, from time to time, collect, information regarding sales and purchases effected by any class of dealers and cause any of such transactions of sale and purchase to be cross-checked.(2)For this purpose, the Commissioner may, from time to time, by notification in the Official Gazette require any class of dealers to furnish such information, details and particulars as may be specified therein regarding the transactions of sales and purchases effected by them during the period mentioned in the said notification in such form, to such authority and by such date as may be specified therein.(3)[* * *] [Sub-clauses (3) and (4) were deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, section 38.](4)[* * *] [Sub-clauses (3) and (4) were deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, section 38.]
