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

State of Kerala - Subsection

Section 30F(1) in The Kerala General Sales Tax Act, 1963

(1)Notwithstanding anything contained in Section 30E, the authorized officer may direct the sale of any goods seized under that section which is subject to speedy and natural decay and remit the sale proceeds into the Government Treasury.