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State of Goa - Section
Section 52 in Goa Value Added Tax Rules, 2005
52. Jurisdiction.
| (i) | Panaji ward | - | Taluka of Tiswadi |
| (ii) | Mapusa Ward | - | Talukas of Bardez and Pernem |
| (iii) | Margao Ward | - | Talukas of Salcete and Canacona |
| (iv) | Vasco-da-Gama | - | Taluka of Mormugao |
| (v) | Ponda Ward | - | Taluka of Ponda |
| (vi) | Curchorem Ward | - | Talukas of Quepem and Sanguem |
| (vii) | Bicholim Ward | - | Talukas of Bicholim and Satari. |
| (viii) | [omitted] [Omitted vide Amendment Rules 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006.] | ||
| (ix) | [omitted] [Omitted vide Amendment Rules 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006.] |