Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in The Kerala Tax on Luxuries Acts, 1976

(2)The assessing authority may, at any reasonable time,-
(a)enter any hotel or place of business or any vehicle or vessel of the proprietor, and
(b)inspect any accounts, registers, records or other documents relating to his hotel or house boat or business.