Section 74 in The Punjab Value Added Tax Act, 2005
74. Power to call for information.
- The Commissioner or any officer, appointed to assist him under subsection (1) of section 3, may, for carrying out the purposes of this Act, by an order in writing, require any person, including a banking company, Railways, Post Office or any officer thereof to furnish any information or statement, useful for or relevant to any proceeding under this Act.
