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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Odisha - Subsection

Section 129(3) in Odisha Goods and Services Tax Act, 2017

(3)The proper officer detaining or seizing goods or conveyances shall issue a notice specifying the tax and penalty payable and thereafter, pass an order for payment of tax and penalty under clause (a) or clause (b) or clause (c).