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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(a) in The Goa Value Added Tax Act, 2005

(a)Where a registered dealer claims refund of tax under sub-section (3) of section 10, the Commissioner may, if deemed necessary, proceed to assess the dealer provisionally under sub-section (2) of section 29 for any return period within the period specified under sub-section (3) of section 34;