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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2)(ii) in The Kerala General Sales Tax Act, 1963

(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 deposition;