Section 9(2)(iii) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(2)(iii) in The Goa Value Added Tax Act, 2005

(iii)in respect of any taxable goods under the Act purchased by him from another registered dealer for resale but given away by way of free samples or gifts;

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State of Goa - Subsection

Section 9(2)(iii) in The Goa Value Added Tax Act, 2005