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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(1)(a) in Haryana Value Added Tax Rules, 2003

(a)calling upon him to produce his books of accounts and other documents which such authority wishes to examine together with any objection which the dealer may wish to prefer and any evidence which he may wish to produce in support thereof; and