Section 3 in Goa Value Added Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2005
3. Scope of Scheme.
- This Scheme is in lieu of exemption available and availed on the appointed day under the said entry and/or the Government order, as the case may be under the earlier law.In respect of Government Notification issued under sub-section (5) of section 8 of the Central Sales Tax Act, 1956 the eligible unit may exercise option either to continue the exemption subject to condition specified in the said notification including production of Form "C"/"D" or to opt for the benefit under this Scheme. The option once availed is irrevocable.
