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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(5) in Goa Value Added Tax Rules, 2005

(5)Generally an inspector shall be in charge of a check-post and he may be assisted by such staff as may be necessary. However, till independent check-posts for VAT are set up for administration, the Government may notify the Excise Check-posts as check-posts for the purposes of the Act and may appoint any suitable official from Excise Department to be an Inspector in-charge of such check-post.