Section 79(3)(g) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(3)(g) in The Goa Value Added Tax Act, 2005

(g)such facts to an officer of the Central Government or any State Government or Union territory as may be necessary for the purpose of enabling that Government to levy or realise any tax or duty imposed by it; or

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State of Goa - Subsection

Section 79(3)(g) in The Goa Value Added Tax Act, 2005