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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(1) in The Goa Value Added Tax Act, 2005

(1)The Government and the Commissioner may, from time to time, issue such orders, instructions and directions to all officers and persons appointed under this Act as they may deem fit for the administration of this Act, and all such officers and persons shall observe and follow such orders, instructions and directions issued by the Government and the Commissioner.