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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5)(a) in The Goa Value Added Tax Act, 2005

(a)except as otherwise expressly provided, the turnover of all sales shall be taken, whether such sales are taxable or not or of taxable goods or not;