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[Cites 0, Cited by 1] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(1) in Tamil Nadu Value Added Tax Act, 2006

(1)Any officer prescribed by the Government in this behalf may, for the purposes of this Act, require any dealer to produce before him the accounts, registers, records and other documents, and to furnish any other information relating to his business.