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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(5) in M.P. Vat Rules, 2006

(5)On being satisfied that the amount of penalty imposed under sub-section (8) or (10) of Section 57 has not been paid by the transporter, the check post officer or the officer empowered shall proceed to dispose of the goods or the vehicle along with the goods by way of sale.