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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(5)(b) in The Bihar Value Added Tax Act, 2005

(b)The powers conferred under sub-sections (3) and (4) shall also include the power to seal any box or receptacle, godown or building where any accounts, registers or other documents or goods may be kept or are reasonably suspected to be kept.