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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(6)(a) in The Goa Value Added Tax Act, 2005

(a)No such deduction shall be made under sub-section (1) in respect of such dealers, as may be notified by the Commissioner from time to time;