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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(1) in Goa Value Added Tax Rules, 2005

(1)Subject to the limitations in the Act, the Commissioner may decide to accept, on application from any person, a sum by way of composition of an offence committed by him under the Act or these rules, either before or after the commencement of the proceeding in respect of such offence.