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

State of Kerala - Subsection

Section 69(1) in Kerala Value Added Tax Rules, 2005

(1)The officer authorized under sub-section (2) of Section 49 shall issue a notice as required by sub-section (3) of the said section not later than 5 days from the date of production of the goods and/or vehicle before him by the officer seizing them.