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

State of Maharashtra - Subsection

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

(d)stop the vehicle and keep it stationary so long as may be required by the said officer to examine the goods and inspect the records relating to the goods carried in the vehicle and which are in the possession of such driver or other person-in-charge of a vehicle, and who shall, if so required, give his name and address and the name and address of the owner of the vehicle.