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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(16) in Uttar Pradesh Value Added Tax Act, 2008

(16)During the period of detention of vehicle under sub-section (15), the person-incharge of the vehicle at the time of detention shall take all necessary measures for safety of goods and vehicle and officer or official detaining the vehicle shall not be responsible for any loss or damage to goods or vehicle.