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[Cites 0, Cited by 0] [Section 57(6)] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(6)(e) in The Chhattisgarh Value Added Tax Act, 2005

(e)Where no security is furnished under clause (d), the dealer shall pay the amount of penalty, within thirty days of the service of the order imposing penalty on him and on payment of such amount goods seized shall be released forthwith.