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[Cites 0, Cited by 0] [Section 29(8)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(8)(b) in The Goa Value Added Tax Act, 2005

(b)affected by reason of mistake, defect or omission therein, if it is in substance and effect, in conformity with this Act or the rules made thereunder and the person assessed, or intended to be assessed or affected by the document is designated in it according to common understanding.