Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Goa - Subsection Section 9(3) in Goa Value Added Tax Rules, 2005 (3)Interest due, if any, on refunds as provided under sub-section (2) of section 33 of the Act, shall be paid to the dealer alongwith the principal amount in the manner as provided in rule 30.
