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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(2) in Goa Value Added Tax Rules, 2005

(2)The registration and the renewal fees as specified in second Schedule appended to these rules shall be paid by challan in Form VAT-V hereto in the appropriate Government treasury. Receipted copy of the challan thereof shall be submitted alongwith the application. An application for renewal of registration certificate shall be made as per the provisions provided in Rule 16.