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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(1)(f) in Goa Value Added Tax Rules, 2005

(f)"Assistant Commissioner of Commercial Taxes" means a person appointed as Assistant Commissioner by the Government under sub-section (2) of section 13 of the Act;