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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(7) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(7)The goods detained under sub-section (6) shall be sold, by the officer who imposed the penalty, by public auction in the manner prescribed, and the sale proceeds shall be deposited in the Government treasury.