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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Kerala - Subsection

Section 9A(2) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(2)The driver of the vehicle, when so required by the officer authorised under sub. section (1) shall stop the vehicle at any place for the purpose of enabling such officers to verify the documents.