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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(a) in The Goa Value Added Tax Act, 2005

(a)any person from whom any amount of money is due, or may become due or to a dealer or person on whom a notice has been served under sub-section (6) of section 29, or, who has admitted to any liability by filing a return or revised return but has not discharged such liability; or