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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(2)(i) in Goa Value Added Tax Rules, 2005

(i)makes sales in the course of inter-State trade or commerce within the meaning of section 3 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956);