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[Cites 0, Cited by 0] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4) in The Central Goods and Services Tax Rules, 2017

(4)The property attached or distrained shall be sold through auction, including e-auction, for which a notice shall be issued in FORM GST DRC- 17 clearly indicating the property to be sold and the purpose of sale.