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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Uttarakhand - Subsection

Section 78(2) in Uttaranchal Value Added Tax Act, 2005

(2)Upon such direction being made, the Commissioner or any person authorised by it in this behalf, call upon all dealers or class of dealers or a particular dealer to furnish such information or returns or statements as may be stated therein relating to any matter in respect of which statistics are to be collected.