Section 41(8)(b) in Delhi Sales Tax Act, 1975

[Cites 0, Cited by 0] [Section 41(8)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(8)(b) in Delhi Sales Tax Act, 1975

(b)require any person-

(i)who transports or holds in custody, for delivery to or on behalf of any dealer any goods to give any information likely to be in his possession in respect of such goods or to permit inspection thereof, as the case may be;

(ii)who maintains or has in his possession any books of accounts, registers or documents relating to the business of a dealer to produce such books of accounts, registers or documents for inspection.

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NCT Delhi - Subsection

Section 41(8)(b) in Delhi Sales Tax Act, 1975