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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Chattisgarh - Subsection

Section 57A(3) in The Chhattisgarh Value Added Tax Act, 2005

(3)For the purpose of survey, the Commissioner may call for details and particulars regarding the services provided by public utilities and financial institutions including banking companies, which he is of the opinion will be relevant and useful for the purposes of the survey.