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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(1)(d) in The Goa Value Added Tax Act, 2005

(d)any person who, immediately before the commencement of this Act was a sales tax practitioner under any earlier law, only if such relative, person employed, legal practitioner, Chartered Accountant, Cost Accountant, Company Secretary or [commercial tax practitioner or sales tax practitioner is authorized] [Substituted by the Amendment Act 18 of 2006.] by such person in the prescribed form, and such authorization may include the authority to act on behalf of such person in such proceedings.