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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(1)(e) in Haryana Value Added Tax Rules, 2003

(e)If any order directing detention is reversed on appeal the goods so detained, if they have not been sold before such reversal comes to the knowledge of the officer conducting sale, shall be released, or if they have been sold, the proceeds thereof shall be paid to the owner of the goods;