Section 27(7)(ii) in Goa Tax on Entry of Goods Rules, 2000

[Cites 0, Cited by 0] [Section 27(7)] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(7)(ii) in Goa Tax on Entry of Goods Rules, 2000

(ii)The Commissioner, on being satisfied that the particulars furnished in the application are true and correct and are supported by necessary proof, may issue a certificate that such person is exempt from payment of tax according to section 12 of the Act in respect of such motor vehicle.

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State of Goa - Subsection

Section 27(7)(ii) in Goa Tax on Entry of Goods Rules, 2000