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 77] [Entire Act] State of West Bengal - Subsection Section 77(3) in West Bengal Value Added Tax Act, 2003 (3)The goods seized under section 76 shall be released in the prescribed manner on payment of the penalty imposed under sub-section (1) .
