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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Telangana - Subsection

Section 63(3) in Telangana Value Added Tax Act, 2005

(3)Any officer of the Commercial Taxes Department not lower in rank than an Assistant Commercial Tax Officer shall have powers to call for such information, particulars or records as he may require from any person for the purpose of assessment, levy and collection of tax under the Act.