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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(9) in Goa Tax on Entry of Goods Rules, 2000

(9)Every registered dealer who discontinues or transfers his business or otherwise gets his registration Certificate cancelled, shall forthwith surrender to the registering authority the Certificate of registration and the copies thereof, if any, granted to him.