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[Cites 0, Cited by 0] [Section 67(9)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(9)(ii) in Tamil Nadu Value Added Tax Act, 2006

(ii)that the goods shall not be delivered to the consignor, consignee or any other person without the orders of the said officer, and for this purpose the driver or any other person in charge of the goods vehicle or boat, shall furnish an authorisation from the owner of the goods vehicle or boat authorising him to give such undertaking on his behalf.