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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2)(b) in The Himachal Pradesh Value Added Tax Act, 2005

(b)any account, register or document seized under any provision of the aforesaid Act and not released shall continue to be retained, till the same is released, in accordance with the provisions of the aforesaid Act; and