Section 58(2)(d) in The Tripura University Act, 2006

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Union of India - Subsection

Section 58(2)(d) in The Tripura University Act, 2006

(d)to seize and confiscate and dispose of any goods in accordance with the rules made under this Act, where there is a reason to believe that the goods are not properly accounted for, in the documents accompanying the goods or where the identity of consignor or consignee is not clearly ascertainable from the documents accompanying the goods.

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Union of India - Subsection

Section 58(2)(d) in The Tripura University Act, 2006