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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(b) in The Goa Value Added Tax Act, 2005

(b)omits from a statement made to a taxation officer or such other authorized officer any matter or thing without which the statement is misleading in a material particular, and the tax properly payable by the person exceeds the tax that would be payable if the person were assessed on the basis that the statement is true;