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[Cites 0, Cited by 0] [Section 35(9)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(9)(ii) in Kerala General Sales Tax Rules, 1963

(ii)The Officer in charge of the check post shall cause to be published in the Notice Board of his office a list of the goods confiscated and intended for sale with a notice under his signature specifying the place where and the day and hour at which the confiscated goods will be sold and shall display copies of such list and notice in more than one public place near the check post as the officer may consider necessary to give wide publicity to the sale. If the value of the goods exceeds Rs. 1,000 copies of the list & notice shall be published in the office of the Inspecting Assistant Commissioner also. No sale shall take place until after the expiration of a period of fifteen days from the date on which the notice is affixed.