Section 41(3)(b) in Delhi Sales Tax Act, 1975

[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(3)(b) in Delhi Sales Tax Act, 1975

(b)any person to whom a notice as aforesaid has been or might be issued, will not, or would not produce or cause to be produced any books of accounts or other documents which will be useful for, or relevant to, any proceedings under the Bengal Finance (Sales Tax) Act, 1941 (Bengal Act VI of 1941), as it was in force in Delhi, or under this Act,

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 41(3)(b) in Delhi Sales Tax Act, 1975