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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(3) in Goa Value Added Tax Rules, 2005

(3)[(i) No input tax credit shall be available to the purchasing registered dealer in respect of purchases made by him on the strength of sale bill or cash memorandum.
(ii)No input tax credit shall be available to the purchasing registered dealer in respect of purchases made from outside the State.
(iii)No input tax credit shall be available to the registered dealer in respect of exempt sales].