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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(6) in Kerala General Sales Tax Rules, 1963

(6)The provisions laid down in Rule 35 relating to imposition of penalty release of the goods, seizure, confiscation and disposal of the goods shall apply to the goods transported in contravention of the provisions of this rule.