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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(1)(ii) in Goa Value Added Tax Rules, 2005

(ii)The challan shall be filled in quadruplicate. The original shall be retained by the employer for records after making the payment. The duplicate shall be furnished by the employer to the Commissioner alongwith the statement specified in sub-rule (2) of this rule. The triplicate copy shall be retained by the Treasury and the quadruplicate copy shall be sent by the Treasury Officer to the Appropriate Assessing Authority.