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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(1) in M.P. Goods and Services Tax Act, 2017

(1)The proper officer under this Act shall have power to summon any person whose attendance he considers necessary either a evidence and produce document or any other thing in any inquiry in the same manner, as provided in the case of a civil court under the provisions of the Code of Civil Procedure, 1908.