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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(2) in Kerala Value Added Tax Rules, 2005

(2)No person shall transport within the State, across or beyond the notified area any consignment of goods if the value thereof exceeds five thousand rupees by any vehicle or vessel unless he is in possession of the records specified in subsection (3) of section 46.