Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Goa - Subsection Section 39(2) in Goa Value Added Tax Rules, 2005 (2)where such rectification has the effect of reducing the assessment, the authority concerned shall order refund of the amount which may be due to the dealer.
