Section 59(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)A notice served under this sub-section may require the person on whom it is served to appear on a date and place specified therein, which may be at his business premises or at a place specified in the notice, to either attend and produce or cause to be produced the books of accounts and all evidence on which the dealer relies in support of his returns (including Tax ln voices, if any), or to produce such evidence as is specified in the notice.
