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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Bihar - Subsection

Section 132(1)(h) in Bihar Goods and Services Tax Act, 2017

(h)acquires possession of, or in any way concerns himself in transporting, removing, depositing, keeping, concealing, supplying, purchasing or in any other manner deals with, any goods which he knows or has reasons to believe are liable to confiscation under this Act or the rules made thereunder;