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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2)(i) in The Kerala Agricultural Income Tax Act, 1991

(i)if he so deems it necessary, place marks of identification on the books of accounts or other documents inspected by him and make or cause to be made extracts or copies therefrom;