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[Cites 0, Cited by 0] [Section 55(1A)] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(1A)(ii) in Goa Value Added Tax Rules, 2005

(ii)The applicant shall explain the gist of the offence committed and certify the Commission of the offence sought to be compounded, in the application.