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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(7) in The Goa Value Added Tax Act, 2005

(7)The officer-in-charge of the check post or the officer empowered under sub-section (3) may release the goods to the owner of the goods or to any person duly authorized by such owner, on payment of the penalty imposed under sub-section (5).