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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Goa - Subsection

Section 74(1) in The Goa Value Added Tax Act, 2005

(1)With a view to preventing evasion of tax and ensuring proper compliance with the provisions of this Act, the Commissioner may, from time to time, collect information regarding sales and purchases effected by any class of dealers and cause any of such transactions of sale and purchase to be cross-checked.