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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(1)(d) in Goa Value Added Tax Rules, 2005

(d)possess qualification of an auditor of a company in the State of Goa referred to in section 226 of the Companies Act, 1956 (Central Act 1 of 1956);