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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(1) in Kerala Value Added Tax Rules, 2005

(1)When a check post is set up on a thoroughfare or road under sub section (1) or under subsection (2) of section 46, barriers may be erected, across the road or thoroughfare, in the form of a contrivance to enable vehicle or vessel being intercepted, detained and searched.