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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(6) in The Goa Value Added Tax Act, 2005

(6)The Government may, subject to such restrictions and conditions, if any, as it may impose, by notification in the Official Gazette, delegate to the Commissioner the powers (not being powers relating to the appointment of Additional Commissioner or Assistant Commissioner or other Officers) conferred on that Government by this section.