Section 9(2)(vii) in The Goa Value Added Tax Act, 2005

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State of Goa - Subsection

Section 9(2)(vii) in The Goa Value Added Tax Act, 2005

(vii)[ in respect of taxable goods sold within the State or in the course of inter-State trade or commerce within the meaning of section 3 of the Central Sales Tax Act, 1956 (Central Act 74 if 1956), exempted from payment of tax under any specific notification issued under this Act or under the said Central Sales Tax Act, 1956; [Inserted by the Amendment Act 15 of 2005.]

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State of Goa - Subsection

Section 9(2)(vii) in The Goa Value Added Tax Act, 2005