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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(3) in Goa Value Added Tax Rules, 2005

(3)Provisions of sub-rule (1) and (2) above, shall also be applicable to any dealer making application for registration after succession of any business registered under the Act:Provided that the registration fee of equal amount shall be payable on such application as paid by the preceding dealer, immediately before such registration.