Section 2(1)(d) in Goa Value Added Tax Rules, 2005

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State of Goa - Subsection

Section 2(1)(d) in Goa Value Added Tax Rules, 2005

(d)"Appropriate Assessing Authority" means,-

(i)in relation to any particular dealer, the Assistant Commissioner of Commercial Taxes or the Commercial Tax Officer, or the Assistant Commercial Tax Officer, within whose jurisdiction the dealer's place of business is situated;

(ii)in relation to a dealer who has more than one place of business in the State of Goa, Assistant Commissioner of Commercial Taxes or the Commercial Tax Officer or the Assistant Commercial Tax Officer, within whose jurisdiction the Head Office of such business is situated in the State of Goa;

(iii)in relation to non-resident dealer, as defined in clause (t) of section 2 of the Act, the Commercial Tax Officer or the Assistant Commercial Tax Officer, nominated by the Commissioner for the purpose:

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State of Goa - Subsection

Section 2(1)(d) in Goa Value Added Tax Rules, 2005