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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(5) in The Kerala Value Added Tax Act, 2003

(5)The vehicle or vessel detained under this section shall, after the expiry of thirty days from the date of detention, release to the person from whom it was detained.Explanation. - Transporting agency for the purposes of the section shall include parcel agency.