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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Kerala - Subsection

Section 30A(1) in The Kerala General Sales Tax Act, 1963

(1)The driver or other person in charge of a vehicle or vessel shall stop the vehicle or vessel at any place when so required by any officer, authorized by the Government in this behalf, for the purpose of enabling such officer to verify whether the goods are being transported in contravention of sub-section (1) of section 30.