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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Goa - Subsection

Section 73(1) in The Goa Value Added Tax Act, 2005

(1)The Commissioner may, subject to such conditions as may be prescribed, require any dealer to produce before him any accounts or documents, or to furnish any information relating to stocks of goods, sale, purchase and delivery of goods or to payments made or received by the dealer, or any other information relating to his business as may be necessary for the purposes of this Act.