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

State of Punjab - Subsection

Section 65(1) in The Punjab Goods and Services Tax Act, 2017

(1)The Commissioner or any officer authorised by him, by way of a general or a specific order, may undertake audit of any registered person for such period, at such frequency and in such manner as may be prescribed.