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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Punjab - Subsection

Section 139(2) in Punjab Goods and Services Tax Rules, 2017

(2)Where any goods, documents, books or things are liable for seizure under sub-section (2) of section 67, the proper officer or an authorised officer shall make an order of seizure in FORM GST INS-02.