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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2)(i) in Goa Value Added Tax Rules, 2005

(i)The certificate referred to in sub-section (3) of section 28 of the Act, shall be in Form VAT-VII hereto and it shall carry serial number and date and shall be signed by the employer effecting the tax deduction or his authorised representative.