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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Meghalaya - Subsection

Section 85(2) in Meghalaya Value Added Tax Act, 2003

(2)If the penalty is not paid by the date specified in the notice issued under sub-section (1) the Commissioner or the Officer authorised by him, in such manner and subject to such restrictions and conditions as may be prescribed, sell the goods so seized in open auction and remit the sale proceeds thereof to a State Government Treasury.