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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(2)(a) in The Kerala Value Added Tax Act, 2003

(a)the computer printout containing the statement was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer;