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

State of Kerala - Subsection

Section 28(5) in The Kerala Agricultural Income Tax Act, 1991

(5)The Officer making the inspection or search may seize such accounts, registers, records or other documents as he considers necessary and on such seizure, shall grant the assessee or such other person a receipt of the things seized.