Section 82(1)(c) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(1)(c) in The Goa Value Added Tax Act, 2005

(c)by a [Commercial tax practitioner] [Substituted by the Amendment Act 18 of 2006] who possesses the prescribed qualifications and on payment of prescribed fees, and is entered in the list which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2); or

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State of Goa - Subsection

Section 82(1)(c) in The Goa Value Added Tax Act, 2005