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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(5) in Chhattisgarh Value Added Tax Rules, 2006

(5)On being satisfied that the amount of penally imposed under sub-section (13) of Section 58 has not been paid by the transporter, the check post officer shall proceed to dispose of the goods or the vehicle along with the goods by way of sale.