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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Goa - Subsection

Section 76(6) in The Goa Value Added Tax Act, 2005

(6)The Commissioner, in exercise of the powers under this section, shall, on no account, remove or cause to be removed from the place where he has entered, any books of accounts other documents or any cash, stock or other valuable article or thing.