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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)For the purpose of the tax audit, officer referred to in sub-section (2) may require the dealer to produce before him records and other documents in his office.Provided that where it is convenient, the officer may take up tax audit in the office, business premises or warehouse of the dealer.