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

State of Kerala - Subsection

Section 30E(7) in The Kerala General Sales Tax Act, 1963

(7)The permit referred to in this section shall be obtained either from the officer empowered to in this behalf in the border check post or from the assessing authority, as the case may be, for the transport of notified goods into or out of the State.