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[Cites 0, Cited by 0] [Section 41(8)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(8)(a) in Delhi Sales Tax Act, 1975

(a)require any person, including a banking company, post office or any officer thereof, to furnish information in relation to such points or matters or to furnish statements of accounts and affairs verified in the manner specified by him, giving information in relation to such points or matters as in his opinion will be useful for, or relevant to, any proceeding under this Act;