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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(4)(a) in The Goa Value Added Tax Act, 2005

(a)The amount of tax due where the return or revised return has been furnished without full payment thereof shall be paid forthwith alongwith interest on defaulted amount @ 12% per annum or at such higher or lower rate as the Government may notify from time to time.