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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1) in The Maharashtra Value Added Tax Act, 2002

(1)With a view to preventing evasion of tax and ensuring proper compliance with the provisions of this Act, the Commissioner may, from time to time, collect, information regarding sales and purchases effected by any class of dealers and cause any of such transactions of sale and purchase to be cross-checked.