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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(5)(x) in The Kerala General Sales Tax Act, 1963

(x)"Deputy Commissioner" means any person appointed to be a Deputy Comm8issioner of Sales Tax under Section 3.
(Xa)"Document" includes written or printed records of any sort, title deed and any electronic record as defined in the Information technology Act, 2000(Central Act21 of2000),