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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Punjab - Subsection

Section 151(2) in The Punjab Goods and Services Tax Act, 2017

(2)Upon such notification being issued, the Commissioner, or any person authorised by him in this behalf, may call upon the concerned persons to furnish such information or returns,in such form and manner as may be prescribed, relating to any matter in respect of which statistics is to be collected.