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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3)(vii) in Goa Value Added Tax Rules, 2005

(vii)The exemption or reduction granted in the amount of deduction, is liable to be withdrawn forthwith, if the works contractor commits the default in filing the returns or in payment of tax payable under the Act within the time prescribed.