Section 57(8)(i) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(8)(i) in The M.P. Vat Act, 2002

(i)release the goods or the vehicle or carrier along with the goods in favour of the transporter, if he is satisfied that no violation of the provisions of sub-section (2) has taken place; or

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State of Madhya Pradesh - Subsection

Section 57(8)(i) in The M.P. Vat Act, 2002