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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Goa - Subsection

Section 73(5) in The Goa Value Added Tax Act, 2005

(5)Where any books of accounts, other documents, money or goods are found in the possession or control of any person in the course of any search, it shall be presumed, unless the contrary is proved, that such books of accounts, other documents, money or goods belong to such person.