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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(3)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)The Commissioner may retain, remove, take copies or extracts, or cause copies or extracts to be made of the said records, books of account, registers and documents without fee by the person in whose custody the records, books of account, registers and documents are held.