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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(2)(iv) in Goa Value Added Tax Rules, 2005

(iv)makes sales in the course of import of goods into or export of the goods out of the territory of India, within the meaning of section 5 of the said Central Sales Tax Act, 1956;