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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(7) in Goa Value Added Tax Rules, 2005

(7)In case of agencies referred to in sub-rule (4) transporting the goods, the driver of the vehicle carrying the goods or the person in charge of the goods shall produce the trip sheet or any other document giving the details of the goods transported to in charge of the check-post who, if need be, shall take the necessary details and return the trip sheet duly endorsed to the driver.