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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(2)(ii) in The Goa Value Added Tax Act, 2005

(ii)who being a [Commercial tax practitioner] [Substituted by the Amendment Act 18 of 2006.], a legal practitioner or a Chartered Accountant, Cost Accountant, Company Secretary is found guilty of misconduct in connection with any proceedings under this Act by the Commissioner or by an authority, if any, empowered to take disciplinary action against the member of the profession to which he belongs.