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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(6) in Kerala Tolls Act, 1976

(6)The company or the corporation, as the case may be shall furnish to the Government or to such officer or authority as may be specified by the Government in this behalf, accounts regarding the levy and collection of tolls and the utilisation thereof ,in such manner, at such intervals and in such form as may be prescribed.