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[Cites 0, Cited by 3] [Section 56(4)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(4)(a) in The Bihar Value Added Tax Act, 2005

(a)Any authority referred to in sub-sections (1) and (2) shall have the powers to seize any goods not properly accounted for in the books, accounts, registers and other documents of the dealer or the dalal as defined in clause (a) of the Explanation to section 59, or the owner of the warehouse, or the clearing, booking or forwarding agent, or the person engaged in the business of transporting goods in the manner prescribed.