Section 33(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005

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

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State of Himachal Pradesh - Subsection

Section 33(1)(iii) in The Himachal Pradesh Value Added Tax Act, 2005