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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(2)(xi) in The Goa Value Added Tax Act, 2005

(xi)[ in respect of naptha and furnace oil used either as raw material or fuel by chemical fertilizer industry.] [Clause (xi) inserted by the Amendment Act 18 of 2006 and substituted by the Amendment Act 24 of 2008.]