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

State of Chattisgarh - Subsection

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

(b)inspect the place of business of such dealer and for this purpose all accounts, registers and documents relating to the business of such dealer and all the goods kept in such place of business shall be open to inspection by the Commissioner.