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[Cites 0, Cited by 0] [Section 43A(4)] [Section 43A] [Entire Act]

State of Uttarakhand - Subsection

Section 43A(4)(iii) in Uttaranchal Value Added Tax Act, 2005

(iii)the weight/quantity or number of packages of goods being transported are uncovered by the Lorry-Challan; it may, (a) direct the person referred to in above sub Section not to part with the goods in any manner including retransporting or re-booking till an enquiry is made, which shall not take more than seven days; (b) order detention of such vehicle along with the goods.