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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(4) in The Central Sales Tax (Punjab) Rules, 1957

(4)The dealer shall produce the declarations and the register prescribed in sub-rule (3), and sub-rule (3-A) on demand, by an Assessing Authority or by any other officer subordinate to him and duly authorised by him in writing for inspection.