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[Cites 0, Cited by 2] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(5) in Uttar Pradesh Value Added Tax Act, 2008

(5)The provisions of sub-sections (3), (7), (8), (9) and (10) of section 48 shall mutatis mutandis apply to goods detained under sub-section (4), as they apply to goods seized under that section.