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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Meghalaya - Subsection

Section 76(7) in Meghalaya Value Added Tax Act, 2003

(7)The officer in charge of the check post or the officer empowered under sub-section (3) may release the goods to the owner of the goods or to any person duly authorised by such owner on payment of the penalty imposed under sub-section (5).