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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3)(iv) in Goa Value Added Tax Rules, 2005

(iv)The application shall be made within 90 days from the date of the commencement of the works contract if he has commenced the works contract during the course of the year;