Section 2(e) in Goa Value Added Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2005
(e)"period of entitlement". -(i)in respect of an eligible unit, other than those specified in Schedule hereto, means the balance unexpired period computed on 31-3-2005;(ii)in respect of units specified in Schedule appended hereto, means the following period:-
