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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(6) in The Gujarat Value Added Tax Act, 2003

(6)The officer-in-charge of the check post or barrier may, during inspection and verification of goods under transport including the documents and records relating thereto, direct the carrier not to part with the goods including re-transporting or rebooking until verification of goods, records and documents is done or inquiry, if any, is completed.