Section 22(1) in The Goa Value Added Tax Act, 2005
(1)If any person or dealer liable to pay tax under this Act-(a)transfers whether by way of sale or not or otherwise disposes of his business or any part thereof, or effects or knows of any other change in the ownership of the business; or(b)discontinues his business, or changes the place thereof or opens a new place of business; or(c)changes the name or nature of his business; or(d)enters into a partnership or other association in regard to his business; or(e)effects any change regarding the opening or closing of the declared Bank accounts of his business; or(f)applies for, or has an application made against him for, insolvency, liquidation, he shall, within the prescribed time, inform the prescribed authority accordingly.
