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State of Goa - Section

Section 54 in The Goa Value Added Tax Act, 2005

54. Penalty for Failure to Register.

- A person who fails to apply for registration as required by sub-section (1) of section 18 or sub-section (6) of section 19 is liable for penalty not exceeding double the amount of tax payable from the time the person becomes a taxable person until either the person files an application for registration with the Commissioner or the Commissioner registers the person under the provisions of sub-section (6) of section 19.