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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(4)(e) in The Bihar Value Added Tax Act, 2005

(e)In case the penalty imposed under clause (b) is not paid or the goods remain unclaimed for a period of thirty days or more from the date of seizure, the goods so seized shall be sold by auction in the prescribed manner and the sale proceeds shall be appropriated towards the amount of penalty imposed under clause (b); and the balance of the sale-proceeds, if any, shall be deposited in the Government Treasury and shall be refunded to the lawful claimant in the prescribed manner: