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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Goa - Subsection

Section 9A(2) in Goa Value Added Tax Rules, 2005

(2)Interest due, if any, on refunds shall be paid as provided in sub-section (2) of section 33 of the Act, alongwith the principal amount, in the manner as provided in rule 30.] [Substituted vide Amendment Rules 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006]