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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(3) in Goa Value Added Tax Rules, 2005

(3)On receipt of the challan for payment of the composition fee as required under sub-rule (2), the Commissioner shall pass an order compounding the offence and shall send a copy of such order to the person concerned and also to the authority referred to in clause (c) of sub-rule (2).