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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kerala Tolls Act, 1976

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provided for-
(a)determination of the rate of levy of the toll;
(b)method of collection of the toll;
(c)any other matter which has to be, or may be, prescribed.