Section 52(1)(g) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1)(g) in The Karnataka Value Added Tax Act, 2003

(g)to break open the receptacle, godown or building or part of the godown or building where the owner or the person-in-charge of the business or the person in occupation leaves the premises or, after an opportunity having been given to him to do so, fails to open the receptacle, godown or building or part of the godown or building, and to prepare a list of the goods and documents found therein.

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State of Karnataka - Subsection

Section 52(1)(g) in The Karnataka Value Added Tax Act, 2003