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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(2)(i) in The Goa Value Added Tax Act, 2005

(i)There shall be established a Fund to be called the Goa Consumer Protection and Guidance Fund (hereinafter, in this section, referred to as "the Fund"), from the amounts forfeited and recovered except for the amounts refunded, as aforesaid to the purchasers and except for the amounts in respect of which a set-off, refund or remission is granted, and after deducting the expenses of collection and recovery as determined by the Government, the remaining amounts shall under appropriation duly made by Rules in this behalf, be entered into, and transferred to that Fund which shall be operated and maintained by such Authority as the Government may appoint.