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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(6) in Kerala Goods and Services Tax Rules, 2017

(6)If any taxable goods are found to be stored at any places other than those declared under sub-rule (5) without the cover of any valid documents the proper officer shall determine the amount of tax payable on such goods as if such goods have been supplied by the registered person.