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[Cites 0, Cited by 0] [Section 63] [Entire Act]

NCT Delhi - Subsection

Section 63(2) in The Delhi Value Added Tax Act, 2004

(2)The Commissioner-
(a)shall keep any goods or goods vehicle seized under section 61 in his custody;
(b)may retain them for such time as he considers reasonable; and
(c)subject to sub-section (3) of this section, shall return the goods or goods vehicle to the dealer or other person from whose custody or power they were seized.