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[Cites 0, Cited by 0] [Section 21(5A)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(5A)(ii) in Goa Value Added Tax Rules, 2005

(ii)The Appropriate Assessing Authority, on being satisfied about the correctness of the fact, shall amend the certificate of registration accordingly and on effecting such amendment, the said certificate shall be deemed to have been issued in accordance with the provisions of sub-section (5) of section 18 of the Act.]