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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Kerala - Subsection

Section 12B(2) in The Kerala Tax on Luxuries Acts, 1976

(2)Where the officer authorized under sub-section(1) is satisfied that an offence under that sub-section had been committed in respect of the commodity produced before him he may order confiscation of the commodity so seized together with the vehicle, vessel other conveyance or animal used for committing such offence.