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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(1)(c) in The Kerala Value Added Tax Act, 2003

(c)a statement contained in a document and included in a printed material produced by a computer (hereinafter referred to as a computer printout), if the conditions mentioned in sub- section (2) and the other provisions contained in this section are satisfied in relation to the statement and the computer in question, shall also be deemed to be a document for the purposes of this Act and the rules made there under and shall be admissible in any proceedings there under, without further proof or production of the original, as evidence of any contents of the original or of any fact stated therein of which direct evidence would be admissible.