Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 59] [Entire Act] NCT Delhi - Subsection Section 59(3) in The Delhi Value Added Tax Act, 2004 (3)The Commissioner may require a person referred to in sub-section (2) above, to-(a)prepare and provide any documents; and(b)verify the answer to any question, in the manner specified by him.
