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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(1) in The Goa Value Added Tax Act, 2005

(1)A person who fails to pay tax as per any order passed under this Act on or before the due date is liable for penalty of an amount equal to interest @ 15% per annum or such higher/lower rate as the Government may notify from time to time.