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[Cites 0, Cited by 0] [Section 57A(4)] [Section 57A] [Entire Act]

State of Chattisgarh - Subsection

Section 57A(4)(iii) in The Chhattisgarh Value Added Tax Act, 2005

(iii)to furnish such information as he may require as to any matter which may be useful for, or relevant to any proceedings under this Act.