Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act] State of Meghalaya - Subsection Section 76(4)(b) in Meghalaya Value Added Tax Act, 2003 (b)seize the goods for reasons to be recorded in writing and shall give receipt of the goods to the persons from whose possession of control they are seized.