Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(11) in The M.P. Vat Act, 2002

(11)The Check Post Officer or the officer empowered under subsection (5) may release the goods in favour of the transporter, if seized and not already released under clause (c) of sub- section (6), on payment of the penalty imposed under sub-section (8) or (10).