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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Kerala - Subsection

Section 5C(9) in The Kerala Tax on Luxuries Rules, 1976

(9)When any accounts, registers or documents are inspected or examined by any authority empowered in this behalf such authority shall affix his signature, or official seal or both at one or more places therein.