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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(5) in Kerala Value Added Tax Rules, 2005

(5)The Officer accepting the security shall, after giving proper cash receipt where security is furnished by deposit of cash or an acknowledgement where security is furnished in any other form and pass an order in writing releasing the goods and allowing the same to be transported.