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

(k)in circumstances where it is not possible to seize the accounts, records or documents under sub-section (1) or the goods under sub-section (3), to serve on the owner or the person who is in immediate possession or control thereof, an order that he shall not remove, part with or otherwise deal with them except with the prior consent of such Officer, and after serving such order to take such steps as are deemed necessary to secure the items referred to in the order.

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State of Karnataka - Subsection

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