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State of Goa - Section

Section 32 in Goa Value Added Tax Rules, 2005

32. How the memorandum of appeal shall be presented.

- The memorandum of appeal shall be drawn up in duplicate in Form VAT-XVII and after being signed either by the dealer or person duly authorised by him in that behalf, file before or send by a registered post to the Appellate Authority or to the Tribunal, as the case may be.