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[Cites 0, Cited by 0] [Section 68(4)] [Section 68] [Entire Act]

State of Chattisgarh - Subsection

Section 68(4)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)Where any goods stored or kept by a dealer or person in any of the premises referred to in clause (a) of sub-section (5) of Section 57 and disowned by such dealer or person are seized under clause (a) of sub-section (6) of the said section the particulars of such goods and the information about the seizure thereof shall be published in the form of a notice in the local news papers.