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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5)(d) in The Goa Value Added Tax Act, 2005

(d)in the case of a manager or agent of a non-resident dealer, in addition to the turnover, if any, referred to in clauses (a), (b) or (c), the turnover shall also include the sales of the non-resident dealer effected in the State.