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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(9) in The Goa Value Added Tax Act, 2005

(9)The deduction of input tax credit on capital goods under this section shall be allowed in two equal annual instalments after the close of the respective year as under:
(i)in case of existing units, upon installation of such capital goods, and
(ii)in case of new units, upon commencement of commercial production.