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[Cites 0, Cited by 0] [Section 83(4)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(4)(c) in The Kerala Value Added Tax Act, 2003

(c)dealing with any of the matters to which the conditions mentioned in sub-section (2) relate, and purporting to be signed by a person occupying a responsible official position in relation to the operation of the relevant device or the management of the relevant activities (whichever is appropriate) shall be evidence of any matter stated in the certificate; and for the purposes of this sub-section it shall be sufficient for a matter to be stated to the best of the knowledge and belief of the person stating it.