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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(1) in The Kerala Value Added Tax Act, 2003

(1)Notwithstanding anything contained in section 49, the authorized officer may direct the sale of any goods seized under that section which is subject to speedy and natural decay and remit the sale proceeds in to the Government Treasury.