Section 51(6)(b) in The Punjab Value Added Tax Act, 2005

[Cites 0, Cited by 13] [Section 51(6)] [Section 51] [Entire Act]

UT Chandigarh - Subsection

Section 51(6)(b) in The Punjab Value Added Tax Act, 2005

(b)If the owner or the person Incharge of the goods has not submitted the documents as mentioned in sub-sections (2) and (4) at the nearest check post or information collection centre, in the State, as the case may be, on his entry into or before exit from the State, such goods shall be detained alongwith the vehicle for a period not exceeding seventy-two hours subject to orders under clause (c) of sub-section (7).

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UT Chandigarh - Subsection

Section 51(6)(b) in The Punjab Value Added Tax Act, 2005