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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(8) in The Gujarat Motor Vehicles Tax Act, 1958

(8)The Taxation Authority may, for the purposes of this sanction, require the fleet owner to produce before him any transport vehicles or any accounts, registers, records, or other documents or to furnish any information or may examine the vehicles or the accounts, registers, records or other documents and the fleet owner shall comply with any such requisition made of him.