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

State of Goa - Subsection

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

(iv)[in respect of capital goods/industrial inputs and packing materials] [Substituted by the Amendment Act 15 of 2005.], covered under Schedule "B' of the Act, if said goods are utilized for the purposes other than those covered in the prescribed declaration;