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[Cites 0, Cited by 0] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(9) in The Punjab Value Added Tax Act, 2005

(9)The officer may release the goods, seized under sub-section (6), to the owner of the goods or to the person duly authorised by such owner, during the course of the proceedings, on furnishing security for an amount equal to the value of the goods to the satisfaction of such an officer.