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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(2) in The Kerala Value Added Tax Act, 2003

(2)Notwithstanding anything contained in any other law for the time being in force, an officer appointed under sub-section (1) shall be deemed to be a Collector within the meaning of clause (c) of section 2 of the Kerala Revenue Recovery Act, 1968 (15 of 1968).