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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(6)(b) in The Goa Value Added Tax Act, 2005

(b)Subject to the conditions and the circumstances as may be prescribed, the Commissioner may certify, on an application made by any registered dealer, that no deduction or deduction at such lower rate as he may decide, shall be made in respect of such registered dealer.