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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(12) in West Bengal Value Added Tax Act, 2003

(12)Subject to such restrictions and conditions as may be prescribed, the Commissioner may sell the goods seized under sub-section (10) in open auction or otherwise, and remit the proceeds of sale thereof to a Government Treasury.