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[Cites 0, Cited by 0] [Section 3A(7)] [Section 3A] [Entire Act]

State of Chattisgarh - Subsection

Section 3A(7)(c) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(c)If at any time before the auction of the vehicle the person pays the tax, interest and cost incurred if any, the Designated Officer may, after satisfying that all the dues have been fully paid by the person, cancel the auction proceedings and return the vehicle to the person.