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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Goa - Subsection

Section 87(1)(c) in The Goa Value Added Tax Act, 2005

(c)any person appointed as the Commissioner, Additional Commissioner or Assistant Commissioner, or any person appointed to assist the Commissioner, under the repealed Act and continuing in the office immediately before the appointed day, shall, on and from the appointed day, be deemed to have been appointed under this Act and shall continue in office as such till such person ceases to be the Commissioner, Additional Commissioner or Assistant Commissioner or ceases to be the person appointed to assist the Commissioner;