Section 29(3) in The Goa Value Added Tax Act, 2005
(3)[ No assessment under this section for any year shall be made after a period of two years from the end of the year to which the return under section 24 is submitted by a dealer and no assessment under sub-section (9) shall be made after the expiry of five years from the end of the year in respect of which or part of which such assessment is to be made:Provided that where assessment is made in consequence of or to give effect to, any order of an appellate Authority or Revisional Authority or of a Court, the said period of two years shall be reckoned from the date of such order:Provided further that in computing the period laid down in this sub-section, any period during which assessment proceedings are stayed by an order or injunction of any Court or authority such period shall be excluded;] [Sub-section 3 substituted by the Amendment Act 18 of 2006.].[Provided also that the Commissioner may, if it is considered necessary by him so to do, by notification published in the Official Gazette, extend the period specified in this sub-section by a further period not exceeding one year.] [Inserted by the Amendment Act 24 of 2008.]
