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[Cites 0, Cited by 0] [Section 73B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73B(5) in The M.P. Vanijyik Kar Niyam, 1995

(5)On being satisfied that the amount of penalty imposed under sub-section (12) of Section 45-A has not been paid by the transporter, the check post officer may confiscate the goods or the vehicle alongwith the goods.