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[Cites 0, Cited by 3] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(2) in The Kerala Value Added Tax Act, 2003

(2)Any officer, not below the rank of an assessing authority may,
(a)enter any place of business; and
(b)inspect any accounts, registers, records or other documents relating to his business and the goods in his possession.