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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(6)(c) in Kerala Value Added Tax Rules, 2005

(c)Where goods are transported interstate either by vehicle or vessel under the cover of certificate of ownership by agriculturists, as owners of such goods produced by them, such certificate shall be got countersigned by the Commercial Tax Officer/Agricultural Income Tax Officer, as the case may be.