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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(ii) in The Kerala Value Added Tax Act, 2003

(ii)has been received from any place within or outside the state India in the course of investigation of any offence alleged to have been committed by any person under this Act, and such document is tendered by the prosecution in evidence against him or any other person who is tried jointly with him, the court shall-