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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(6) in Goa Value Added Tax Rules, 2005

(6)Where a registered dealer effects closure of the business and applies for cancellation of registration certificate in the middle of the quarter or month, he shall file return for the period commencing from 1st day of the quarter or the month, as the case may be, till the date of closure thereof, within 15 days of such closure.