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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in The Kerala Value Added Tax Act, 2003

(1)The Commissioner shall have and exercise all the powers and shall perform all the duties conferred or imposed upon him by or under this Act.Provided that the Commissioner may, by an order in writing, delegate any power vested in him to any officer appointed under sub-section (3).