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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2) in The Goa Value Added Tax Act, 2005

(2)Where a tax invoice has been issued and the tax properly chargeable in respect of the sale exceeds the amount shown as tax charged in that tax invoice, the taxable person making the sale shall provide the recipient of the goods with a debit note containing the requisite particulars as specified in Schedule "F' hereto.