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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(7)(b) in Telangana Value Added Tax Act, 2005

(b)any such officer shall have power to seize and confiscate any goods where such goods are carried in the goods vehicle without any documents or covered by fictitious documents: