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State of Goa - Section

Section 13 in Goa Value Added Tax Rules, 2005

13. Subordination of Officers.

- For the purpose of sub-section (8) of section 13 of the Act, the subordination of Officers and persons shall be as follows, that is to say,-
(a)The Additional Commissioner of Commercial Taxes shall be subordinate to the Commissioner;
(b)The Assistant Commissioner of Commercial Taxes shall be subordinate to the Additional Commissioner of Commercial Taxes;
(c)Any other Officers or persons appointed under sub-clause (b) of sub-section (2) of section 13 of the Act, shall be subordinate to the Additional Commissioner of Commercial Taxes and Assistant Commissioner of Commercial Taxes.