Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(7) in Uttaranchal Value Added Tax Act, 2005

(7)The officers seizing the goods under sub Section (6) shall take all the measures necessary for their safe custody and forward the list, referred to in the proviso of sub Section(6) along with other document relating to the seizure, to the assessing officer concerned.