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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(2) in The Gujarat Value Added Tax Act, 2003

(2)Such accounts shall, on demand, be produced before the Commissioner or any officer authorised in this behalf who may take or cause to be taken such extracts thereform or require such extracts to be furnished as he may consider necessary.