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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(9)(e) in Uttaranchal Value Added Tax Act, 2005

(e)The officer conducting the tax audit shall have powers to make or cause to be made extracts or copies from the books of accounts and other documents, seek such information or statement, which may be useful and relevant to any proceeding under this Act. The dealer shall provide full co-operation and assistance to the audit party during the course of audit.