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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(4) in Goa Value Added Tax Rules, 2005

(4)The registration certificate initially issued shall be valid for a period of three years except for registration certificate issued to person or dealer making application under sub-section (3) of section 18 of the Act, which shall be valid for the year in which it is granted or for such further period not exceeding one year.