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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1) in The Goa Tax on Entry of Goods Act, 2000

(1)Notwithstanding anything contained in section 18, every registered dealer and every dealer who is liable to get himself registered under this Act shall, every year, submit a return to the assessing authority within such period, in such manner, and containing such particulars as may be prescribed.