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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2) in The Goa Value Added Tax Act, 2005

(2)Subject to the provisions of sub-section (3); the Commissioner may require the dealer to furnish irrevocable Bank guarantee for an amount equal to the amount of refund. On receipt of such guarantee, the Commissioner shall, subject to the procedure as prescribed, grant the dealer a provisional refund of such amount that may be determined as refundable.