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[Cites 0, Cited by 0] [Section 57A(4)] [Section 57A] [Entire Act]

State of Chattisgarh - Subsection

Section 57A(4)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)to afford him the necessary facility to check or verify the cash, stock or other valuable particulars or things which may be found therein; and