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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(5) in Goa Value Added Tax Rules, 2005

(5)In case of a registered dealer having more than one place of business, a consolidated return shall be submitted by the Head Office of the business to the Appropriate Assessing Authority and shall include the total sales of all the branches or places of business of such dealer in the State.