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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Chattisgarh - Subsection

Section 68(2) in Chhattisgarh Value Added Tax Rules, 2006

(2)Where any goods are released under clause (d) of sub-section (6) of Section 57, the officer releasing the goods shall obtain a receipt therefor from the dealer or person from whom the goods were seized.