Section 53(14)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 53(14)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(14)(a) in The Karnataka Value Added Tax Act, 2003

(a)Where the penalty levied is not paid, the officer levying the penalty shall have power to take possession of so much of the goods as in his opinion would be sufficient to meet the amount of penalty levied and retain the same with him until the penalty levied is paid or for ten days, whichever is earlier.

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State of Karnataka - Subsection

Section 53(14)(a) in The Karnataka Value Added Tax Act, 2003