Section 3(4) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(4)For the purposes of this section, the limits of turnover shall be as follows-

(i)Limit of Turnover of In case of Non-resident dealer and casual trader.

Rs. 10000/-

(ii)Limit of turnover of In case of importer/manufacturer.

Rs. 1,00,000/-

(iii)Limit of turnover of In any other case.

Rs. 5,00,000/-

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