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[Cites 0, Cited by 0] [Section 21D] [Entire Act]

State of Kerala - Subsection

Section 21D(1) in Kerala General Sales Tax Rules, 1963

(1)The officer designated under sub-section (1) of section 18 may, by an order in writing, authorize not less than two audit officers to visit the place of business of any dealer and audit any returns, books of accounts, any other records, stock statements and goods relating to any return period.