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State of Goa - Section

Section 57 in The Goa Value Added Tax Act, 2005

57. Penalty on Unauthorised Collection of Tax.

- Where a person collects tax in contravention of the provisions of this Act, the Assessing Authority may, after giving such person reasonable opportunity of being heard, by order in writing, impose upon him by way of penalty a sum not exceeding one and half times such tax collected.