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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Manipur - Subsection

Section 66(7) in Manipur Value Added Tax Act, 2004

(7)The officer in charge of the check post or the officer empowered under sub section (3) may release the goods to the owner of the goods or to any person duly authorised by such owner on payment of the penalty imposed under sub-section (5).