Section 52(1)(f) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 1] [Section 52(1)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1)(f) in The Karnataka Value Added Tax Act, 2003

(f)to seal any box or receptacle, godown or building or any part of the godown or building in which accounts or taxable goods are suspected to be kept or stored, where the owner or the person-in-charge of the business or any other person-in- charge of the business or any other person-in-occupation either leaves the premises or is not available or fails or refuses to open any box or receptacle, godown or building or any part of the godown or building when called upon to do so.

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State of Karnataka - Subsection

Section 52(1)(f) in The Karnataka Value Added Tax Act, 2003