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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Punjab - Subsection

Section 144(6) in Punjab Goods and Services Tax Rules, 2017

(6)Where the defaulter pays the amount under recovery, including any expenses incurred on the process of recovery, before the issue of the notice under sub-rule (2), the proper officer shall cancel the process of auction and release the goods.