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[Cites 0, Cited by 3] [Section 47] [Entire Act]

UT Chandigarh - Subsection

Section 47(2) in The Punjab Value Added Tax Act, 2005

(2)The officer referred to in sub-section (1), may from time to time, require a person, class or group of persons to furnish such information, details and particulars, as may be specified in respect of sales and purchases effected by them during a particular period, to such authority and by such date, as may be required.