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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(2)(b) in Goa Value Added Tax Rules, 2005

(b)purchase records, such as, purchase invoices, cash and credit invoices with dispatch challans and transport and courier documents/receipts wherein tax has been charged and all purchases made without charge of tax including import of goods from other States or Countries or from unregistered dealers.