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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34A(1) in Andhra Pradesh General Sales Tax Act, 1957

(1)Any assessing authority or appellate or revising authority under this Act may, by writing, require any person or authority to furnish such information, particulars or records available with that person or authority as will be useful or relevant to any proceeding under this Act.