Section 71(2)(d) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(2)(d) in The Kerala Value Added Tax Act, 2003

(d)prevents or obstructs inspection of any vehicle or vessel or goods transported otherwise or seizure of goods by an officer in charge of a check post or barrier or by any officer empowered under this Act, or

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State of Kerala - Subsection

Section 71(2)(d) in The Kerala Value Added Tax Act, 2003