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[Cites 0, Cited by 5] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in Andhra Pradesh General Sales Tax Act, 1957

(1)Any Officer not below the rank of an Assistant commercial Tax Officer authorised by the State Government in this behalf may for the purposes of this Act, require any dealer to produce before him the accounts, registers and other documents, and to furnish any other information relating to his business.