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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(4) in Goa Value Added Tax Rules, 2005

(4)Invoice to be issued by industrial unit covered under the Goa Sales Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2003 or under the modified or replaced new Scheme, shall be termed as "Restrictive Tax Invoice" and input tax credit admissible against such purchases shall be governed as per relevant condition in the said scheme.