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

State of Punjab - Subsection

Section 65(5) in The Punjab Goods and Services Tax Act, 2017

(5)During the course of audit, the authorised officer may require the registered person,-i. to afford him the necessary facility to verify the books of account or other documents as he may require;ii. to furnish such information as he may require and render assistance for timely completion of the audit.