Section 6 in Goa Value Added Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2005
6. Discharge from deferred tax liability.
- The payment of Net Present Value will discharge the industrial unit from any obligation under the Goa Value Added Tax Act, 2005 and/or the Central Sales Tax Act, 1956, as the case may be, towards payment of the balance tax during the period of entitlement to the extent it is payable under the Scheme.
