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[Cites 0, Cited by 0] [Section 35A(4)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(4)(d) in Kerala General Sales Tax Rules, 1963

(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 (4) of section 29A 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.