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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(1) in The Kerala Tax on Luxuries Acts, 1976

(1)No person shall transport within the State a commodity included in the Schedule exceeding such quantity or value as may be prescribed, by any vehicle, vessel or other conveyance or by animal load unless he is in possession of a bill of sale or a delivery note containing such particulars as may be prescribed.