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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)All books, documents, and accounts maintained by a dealer in the ordinary course of business, the goods in his possession and his place of business, vessel or vehicle shall be open to search and inspection at all reasonable times by the authorised officer.