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State of Kerala - Section

Section 33A in The Kerala General Sales Tax Act, 1963

33A. Warehousemen to submit returns.

- Every warehouseman, shall, if so required by an officer not below the rank of an assessing authority, furnish such particular as he may require in respect of goods deposited in his warehouse by any dealer, for the purpose of verifying the correctness of the returns submitted and the accounts maintained by such dealer.