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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1) in The Goa Value Added Tax Act, 2005

(1)A registered dealer making taxable sale to another registered dealer shall provide registered dealer, at the time of sale, with an original tax invoice (as described in Schedule "F' hereto) for the sale and shall retain one copy thereof.