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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Manipur - Subsection

Section 65(2) in Manipur Value Added Tax Act, 2004

(2)For the purpose of the survey, the Commissioner may, by general or special notice, require any dealer or class of dealers to furnish the names, addresses and such other particulars as he may find necessary relating to the persons and dealers who have purchased any goods from or sold any goods to such dealer or class of dealers during any given period.