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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(6) in The Bihar Value Added Tax Act, 2005

(6)An authority appointed under section 10 may require the assistance of any person, public servant or police officer in making a search and a seizure or for safe custody of goods seized under this section, and such person, public servant or police officer shall render necessary assistance in the matter.