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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3)(v) in Goa Value Added Tax Rules, 2005

(v)The works contractor proves to the satisfaction of the Commissioner, that, in respect of the works contract allotted, required tax will be deducted at source or has been deducted and deposited in the Treasury from the account of sub-contractor.