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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(2) in The Goa Value Added Tax Act, 2005

(2)Except for the purposes of prosecution under this Act or any other Act, no person who is not engaged in the collection of statistics under this Act or of compilation or computerization thereof for the purposes of administration of this Act, shall be permitted to see or have access to any information of any individual return referred to in this section.