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

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

State of Karnataka - Subsection

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

(j)to seize any stock of goods liable to tax, which are found in possession of a dealer or in the possession of any person on behalf of a dealer and which are not accounted for in his accounts, records or documents maintained in the course of his business, the value of which shall not exceed his tax liability and any penalty, including interest, and a list of goods so seized shall be prepared by such officer and a copy thereof shall be given to the dealer or any other person from whose custody such goods are seized.

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State of Karnataka - Subsection

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