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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2)(b) in Goa Value Added Tax Rules, 2005

(b)A claim for input tax credit must be made in the form to be notified by the Commissioner within thirty days from the appointed day, however, on an application from the dealer the Appropriate Assessing Authority may allow such claims beyond thirty days for good and sufficient reason but not later than sixty days from the appointed day.