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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2)(ii) in The Kerala Value Added Tax Act, 2003

(ii)for the purpose of prosecution under the Indian Penal Code (Central Act 45 of 1860), or under this Act in respect of any such statement, return, accounts, registers, documents, evidence affidavit or deposition;