Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 58 in The Goa Value Added Tax Act, 2005 58. Penalty in relation to records. - A person who fails to maintain proper records in a tax period in accordance with the provisions of this Act is liable for penalty not exceeding double the amount of net tax payable by the person for the tax period.
