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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Punjab - Subsection

Section 140(2) in Punjab Goods and Services Tax Rules, 2017

(2)In case the person to whom the goods were released provisionally fails to produce the goods at the appointed date and place indicated by the proper officer, the security shall be encashed and adjusted against the tax, interest and penalty and fine, if any, payable in respect of such goods.