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[Cites 0, Cited by 3] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1) in The Kerala General Sales Tax Act, 1963

(1)The Commissioner may designate any officer not below the rank of a Deputy Commissioner to conduct audit visit at the business place of any dealer and audit the books of accounts, any other records or stock statements and goods relating to the business, either by himself or through audit officers, following such procedures as may be prescribed.