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[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(7)(a) in Kerala General Sales Tax Rules, 1963

(a)when the goods seized are to be sold in public auction as provided in sub- sections (6) and (9) section 29A the officer who imposed the penalty shall cause to be published in the notice board of his office, a list of the goods seized and intended for sale with a notice under his signature specifying the place and the day and hour at which the seized goods will be sold and shall display copies of such list and notice in more than one public place in the notified area or in or around the place in which the goods were detained as the officer may consider necessary to give wide publicity to the sale.