Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Goa - Subsection Section 2(v) in The Goa Value Added Tax Act, 2005 (v)"Output tax" in relation to any registered dealer, means the tax charged in respect of sale or supply of goods made by that dealer;
