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[Cites 0, Cited by 6] [Section 60(4)] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(4)(b) in The Bihar Value Added Tax Act, 2005

(b)The provisions of section 56 shall, mutatis mutandis, apply in matters relating to such seizure, penalty, security, release and confiscation of goods.