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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(6) in Goa Value Added Tax Rules, 2005

(6)When the copy of the challan acknowledging receipt of tax is furnished by the dealer or person from whom any amount is demanded under these rules, the Appropriate Assessing Authority shall cause to make necessary entries in the office record wherever necessary and shall place such copy of the challan in the respective case record of the dealer or other office record.