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[Cites 0, Cited by 0] [Section 44(7)] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(7)(e) in The Kerala Value Added Tax Act, 2003

(e)The power to record the statement of any dealer or his manager, agent or servant, to take extracts from records found in any premises and to put identification marks on accounts, registers, documents or goods.