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[Cites 0, Cited by 0] [Section 48A(4)] [Section 48A] [Entire Act]

State of Uttarakhand - Subsection

Section 48A(4)(a) in Uttaranchal Value Added Tax Act, 2005

(a)direct the person referred to in above sub Section not to part with the goods in any manner including re-transporting or re-booking till a verification is done or an enquiry is made, which shall not take more than seven days;