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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(3) in The Kerala Value Added Tax Act, 2003

(3)The designated Officer may, by an order in writing, authorize not less than two audit officers to visit the place of business of any dealer and audit any returns, books of accounts any other records, stock statements and goods relating to any return period'