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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(4) in West Bengal Value Added Tax Act, 2003

(4)If the penalty is not paid by the date specified in the notice issued under sub-section (2) , the Commissioner may, in such manner and subject to such restrictions and conditions as may be prescribed, sell the goods so seized under section 76 in open auction and remit the sale proceeds thereof to a Government Treasury.