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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(6)(h) in The M.P. Vat Act, 2002

(h)Where any objection is made to the seizure of the goods seized under clause (a) on the ground that such goods do not belong to the dealer or are not otherwise liable to seizure, the Commissioner shall proceed to decide the objection :