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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(a) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985

(a)the prescribed officer to receive monthly returns and the period within which and the manner in which such officer shall forward the returns to the Tax Officer under section 4;