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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Meghalaya - Subsection

Section 85(5) in Meghalaya Value Added Tax Act, 2003

(5)Notwithstanding anything contained under sub-section (1), (2) or (3) the Commissioner or any Officer authorised by him may, for reason to be recorded in writing, direct release of the goods seized on such terms and conditions as he may deem fit.