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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(3)For the purpose of assessing the amount of tax payable by an operator under this Act, the Taxation Officer may serve on the operator a notice requiring him to produce on a date specified in the notice such accounts, records and other documents as the Officer may require.