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[Cites 0, Cited by 0] [Section 70A(7)] [Section 70A] [Entire Act]

State of Gujarat - Subsection

Section 70A(7)(a) in The Gujarat Value Added Tax Act, 2003

(a)no claim is made by any person in respect of the goods detained or seized under sub-section (2), within a period of one month from the date of such detention of seizure,