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[Cites 0, Cited by 5] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(4) in Gujarat Sales Tax Act, 1969

(4)If the Commissioner has reason to believe that any dealer has evaded or is attempting to evade the payment of any tax due from him he may, for reasons to be recorded in writing, seize such accounts, registers or documents of the dealer as may be necessary, and shall grant a receipt for the same, and shall retain the same for so long as may be necessary, in connection with any proceeding under this Act or for a prosecution.