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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(3)(b) in Goa Value Added Tax Rules, 2005

(b)shall take effect or be valid from the date on which the application has been filed with the Appropriate Assessing Authority, if such application is made after the expiry of the aforesaid period: