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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(2) in The Kerala Value Added Tax Act, 2003

(2)If the Commissioner is satisfied that for the purpose of preventing evasion of tax, check posts are to be set up for a specified period or periods, he may for reasons to be recorded in writing, set up such check posts and all other provisions relating to the check posts mentioned in sub-section (1) shall be applicable to such check posts also.