Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(8) in The Chhattisgarh Value Added Tax Act, 2005

(8)After seizing the notified goods under sub-section (7) the Check Post Officer shall prepare a list of all such goods bearing his own signature and signature of the transporter and shall take all the measures for their safe custody.