Section 22(2)(e) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(e)the circumstances and conditions subject to which the Tax Officer can draw back, set off or refund the whole or part of the tax under section 15;

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