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[Cites 0, Cited by 0] [Section 77(6)] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(6)(b) in West Bengal Value Added Tax Act, 2003

(b)required to be used by a specified date, sell such goods in open auction after the expiry of such period as he may consider fit and proper, if he is of the opinion that such goods may become unusable or unsaleable on detention, or destroy such goods if the said goods become unusable before the sale in open auction actually takes place.