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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(3) in Uttaranchal Value Added Tax Act, 2005

(3)An officer seizing the goods under sub-section (1) shall take all the measures necessary for their safe custody and forward the list, referred to in the proviso to sub-section (1), along with other documents relating to the seizure to the Assessing Officer concerned.