Section 45(6)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 45(6)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

(d)The Commissioner may, at any time after the service of the notice under clause (b) and before passing an order imposing penalty under clause (c), release the goods seized if the dealer or the person from whom the goods were seized furnishes security in the form of cash security or bank guarantee or any other security to the satisfaction of the Commissioner, in each case for such reasonable amount as the Commissioner may specify by order in writing with the due regards to the amount of penalty proposed.

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State of Madhya Pradesh - Subsection

Section 45(6)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994