Section 63 in The Chhattisgarh Value Added Tax Act, 2005
63. Power to call for information from banking companies and non-banking financial companies.
- The Commissioner or any other person appointed under Section 3 to assist him, not below the rank of An Assistant [Commercial Tax] [Substituted by C.G. Act No. 2 of 2006.] Officer may, for carrying out the purposes of this Act, require any banking or non banking financial companies or any officer thereof to furnish any information or statement useful for or relevant to any proceeding under this Act.Chapter-XII Offences and Penalties
