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[Cites 0, Cited by 2] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(3) in The Bihar Value Added Tax Act, 2005

(3)The provisions of section 56 shall, mutatis mutandis, apply in matters relating to such seizure, penalty, security, release and confiscation of goods.Explanation. - For the purposes of this section, the power to seize any goods shall also include the power to seize the goods carrier on which the goods are being transported.