Section 23(3) in The Goa Value Added Tax Act, 2005
(3)[ Every person or dealer liable to pay tax under this Act and who applies for registration under sub-section (1), sub-section (3) or sub-section (9) of section 18 shall furnish a self-attested photocopy of the card containing his Permanent Account Number (PAN) obtained by him under the Income Tax Act, 1961 (Central Act 43 of 1961) alongwith the application for registration.] [Inserted by the Amendment Act 2 of 2011.].
