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[Cites 0, Cited by 0] [Section 67(10)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(10)(e) in Kerala Value Added Tax Rules, 2005

(e)At the appointed time, the goods shall be put up in one or more lots as the officer conducting the sale may consider advisable and shall be knocked down in favour of the highest bidder subject to the confirmation of the sale by the Deputy Commissioner.