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

State of Kerala - Subsection

Section 56(17) in Kerala Goods and Services Tax Rules, 2017

(17)Any person having custody over the goods in the capacity of a carrier or a clearing and forwarding agents for delivery or dispatch thereof to a recipient on behalf of any registered person shall maintain true and correct records of such goods handled by him on behalf of such registered person and shall produced the details thereof as and when required by the proper officer.