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[Cites 0, Cited by 1] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(4) in The Kerala Value Added Tax Act, 2003

(4)No person shall transport within the State, across or beyond the notified area or within two kilometers from the border area, by head load, or by animal load, any consignment of notified goods exceeding such quantity, as may be prescribed, unless he is in possession of the documents specified in sub-section (3).