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State of Goa - Section

Section 62 in The Goa Value Added Tax Act, 2005

62. Rounding off the Tax, etc.

- The amount of tax, penalty, interest, composition money, fine or any other sum payable, and the amount of set off or refund due under the provisions of this Act or rules, shall be rounded off to the nearest rupee when a part of a rupee is fifty paise or more and if such part is less than fifty paise, it shall be ignored:Provided that, nothing in this section shall apply for the purpose of collection by a dealer of any amount by way of tax under this Act.