Section 10(2) in The Goa Value Added Tax Act, 2005
(2)[ After adjustment under sub-section (1), the excess input tax credit of a registered dealer other than those covered under sub-section (3) shall be carried over as an input tax credit to the subsequent period upto the end of the respective financial year or from the date of commencement of validity of registration certificate, as the case may be or from the date of commencement of validity of registration certificate, as the case may beand if there is any unadjusted input tax credit thereof, the same shall be refunded in the prescribed manner within three months, from the date of filling of the last quarterly return of the respective financial year or from the date of commencement of validity of registration certificate, as the case may be or from the date of commencement of validity of registration certificate, as the case may be or from the date of filling an application by the dealer claiming such refund, whichever is later.] [Substituted by the Amendment Act 18 of 2006.]
