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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(5)(ii) in Goa Value Added Tax Rules, 2005

(ii)If the application for registration is filed after expiry of the time specified hereinabove, the employer shall first deposit the amount of tax deducted at source and due in respect of the period upto the date of filing of the application, in the Government treasury and apply for condonation of delay. The Appropriate Assessing Authority may, for good and sufficient reasons to be recorded in writing, condone the delay and grant the certificate of registration.]