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

(e)to seize any accounts, registers or documents from the dealer, where he has reason to suspect that a dealer is attempting to avoid or evade tax or is concealing his tax liability in any manner, after recording such reasons in writing, and give the dealer or any other person from whose custody such accounts, records or documents are seized, a receipt for and, if requested, copies of the same and may retain them in his custody for examination, inquiry, prosecution or other legal proceedings for such period as he considers necessary.

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State of Karnataka - Subsection

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