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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(1) in Goa Value Added Tax Rules, 2005

(1)The declaration referred to in the entry against serial number (53) of Schedule "B' appended to the Act shall be self declaration by the selling dealer in Form VAT-XXXIII, or self declaration by purchasing dealer in Form VAT-XXXIV. The same shall be made in duplicate.