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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(2)(a) in Goa Value Added Tax Rules, 2005

(a)a monthly account specifying total output tax, input tax and net tax payable or the tax credit due for refund including carried forward of such balance from the preceding month.