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[Cites 0, Cited by 0] [Section 67(7)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(7)(d) in Kerala Value Added Tax Rules, 2005

(d)an order under clause (a) or clause (b) shall be communicated to the owner of the goods in the same manner as a notice under sub-section (6) of section 47 is to be served, and also on the person who was in charge of the vehicle or vessel at the time of detaining the goods.