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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(2)(b) in The Maharashtra Value Added Tax Act, 2002

(b)produce the documents referred to in sub-clauses (a) before any officer-in-charge of check-post or barrier or any other officer authorised under subsection (1) of section 77 and obtain the seal of such officer affixed thereon and give one copy of the bill of sale and delivery note or other document to the said officer and carry and retain with him the other copy until the termination of movement of goods;