Section 45C(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 45C(2)] [Section 45C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45C(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)such officer seizing the goods or the vehicle along with the goods shall initiate action for imposition of penalty in accordance with the provisions of Section 45-A and for that purpose,-

(i)he shall exercise all the powers exercisable by the check post officer under that Section;

(ii)he shall follow the procedure laid down therein;

(iii)the provisions of that Section shall apply mutatis mutandis to such proceedings] .]

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State of Madhya Pradesh - Subsection

Section 45C(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994