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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5)(c) in The Goa Value Added Tax Act, 2005

(c)in the case of an auctioneer, in addition to the turnover, if any, referred to in clauses (a) and (b), the turnover shall also include the price of the goods auctioned by him for his principal, whether the offer of the intending purchaser is accepted by him or by the principal or a nominee of the principal, if the price of such goods is received by him on behalf of his principal;