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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(3)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)require the dealer to produce before him any accounts, registers or documents relevant to his business or to furnish such other information as he may deem fit for scrutiny, or