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

(xii)[ ice cream, alcoholic beverages including beer and wine and non-alcoholic beverages including packed juice, aerated water and soft drinks served in party, factory or industrial canteens, clubs, or served by catered, for consumption at any place other than hotel/restaurant; [Inserted by the Amendment Act 12 of 2008.]

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State of Goa - Subsection

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