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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(2)(c) in The Himachal Pradesh Value Added Tax Act, 2005

(c)any goods seized or detained under any provision of the aforesaid Act or the rules made thereunder and not released shall continue to remain seized or detained, till such goods are released, in accordance with the provisions of aforesaid Act.