Section 57(6)(c) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 57(6)(c) in The M.P. Vat Act, 2002

(c)release the goods or the vehicle or carrier along with the goods seized in clause (h) in favour of the transporter, during the pendency of the proceeding if adequate security in the form of cash security or irrevocable bank guarantee of the amount equal to the penalty leviable under sub-section (8) or (10) is furnished.

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State of Madhya Pradesh - Subsection

Section 57(6)(c) in The M.P. Vat Act, 2002