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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(2) in The Goa Value Added Tax Act, 2005

(2)In order to make effective the said system, the Government may, from time to time, make regulations for regulating the interactions between the dealers, authorities appointed or constituted under the Act and the Government treasury, Central Government or other State Governments and Union territories.