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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(xviii)"Document" includes written or printed records of any sort, title deeds and electronic records as defined in Clause (t) of sub-section (1) of Sec.2 of the Information Technology Act, 2000 (21 of 2000);