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[Cites 0, Cited by 0] [Section 74A(2)] [Section 74A] [Entire Act]

NCT Delhi - Subsection

Section 74A(2)(a) in The Delhi Value Added Tax Act, 2004

(a)For the purpose of the examination and passing of the order, the Commissioner may require, by service of notice, the dealer to produce or cause to be produced before him such books of accounts and other documents or evidence as he thinks necessary for the purposes aforesaid.