Section 55(1A)(iii) in Goa Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 55(1A)] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(1A)(iii) in Goa Value Added Tax Rules, 2005

(iii)The applicant shall support his application with a detailed statement of taxable purchases and sales account of the tax due/paid, if any, and furnish an undertaking that no tax is due from him either as preceding dealer or succeeding dealer, on the date of such application.

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State of Goa - Subsection

Section 55(1A)(iii) in Goa Value Added Tax Rules, 2005