Section 22(2)(c) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(c) in The Goa Value Added Tax Act, 2005

(c)transfers or otherwise disposes of his business in the circumstances mentioned in sub-section (4) of section 19, then every person to whom the business is so transferred,

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State of Goa - Subsection

Section 22(2)(c) in The Goa Value Added Tax Act, 2005