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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(3) in The Goa Tax on Entry of Goods Act, 2000

(3)Where the owner or person in-charge of the goods vehicle carrying any goods is not required to carry the documents prescribed for the purpose of the Goa Sales Tax Act, 1964, he shall give a declaration in the prescribed form to the officer prescribed in the said section.