Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act] State of Tripura - Subsection Section 67(4)(b) in Tripura Value Added Tax Act, 2004 (b)seize the goods for reasons to be recorded in writing and shall give receipt of the goods to the person from whose possession or control they are seized;