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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(1)(a) in Goa Tax on Entry of Goods Rules, 2000

(a)In determining the purchase price liable to tax, the amount relating to the purchases made within the local area from a registered dealer doing business in the same local area shall be deducted;