Section 11(1)(b) in Goa Tax on Entry of Goods Rules, 2000

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1)(b) in Goa Tax on Entry of Goods Rules, 2000

(b)Every dealer, who submits a return under clause (a), shall submit alongwith the return, receipt from the Government treasury, for the full amount of tax payable for the year on the basis of the returns after deducting therefrom the tax, if any, already paid for the year.

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State of Goa - Subsection

Section 11(1)(b) in Goa Tax on Entry of Goods Rules, 2000