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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(2)Such accounts shall, on demand, be produced before the Commissioner or any officer authorized by him in this behalf who may take or cause to be taken such extracts from there or require such extracts to be furnished as he may consider necessary.