Section 53(14)(d) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 53(14)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(14)(d) in The Karnataka Value Added Tax Act, 2003

(d)Before taking possession, or within ten days after taking possession, of the goods or the goods vehicle, as the case may be, if the owner or person-in-charge of the goods vehicle or the dealer registered under the Act, furnishes for the amount of penalty a Bank Guarantee, having validity until realization of the penalty or disposal of an appeal, if any, made under Section 62, the officer taking such possession shall forthwith return the goods or the goods vehicle to the person furnishing such Bank Guarantee.

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State of Karnataka - Subsection

Section 53(14)(d) in The Karnataka Value Added Tax Act, 2003