Section 37 in The Himachal Pradesh Value Added Tax Act, 2005
37. Power to call for information from Banking Companies etc.
- The Commissioner or any other person appointed to assist him under sub-section (1) of section 3 may, for carrying out the purposes of this Act, require any person including a banking company, post office or any officer thereof to furnish any information or statement useful for, or relevant to, any proceedings under this Act.
