Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act] State of Manipur - Subsection Section 66(4)(b) in Manipur Value Added Tax Act, 2004 (b)seize the goods for reasons to be recorded in writing and shall give receipt of the goods to the person from whose possession or control they are seized.