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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Goa - Subsection

Section 74(2) in The Goa Value Added Tax Act, 2005

(2)For this purpose, the Commissioner may, from time to time, by notification in the Official Gazette require any class of dealers to furnish such information, details and particulars as maybe specified therein regarding the transactions of sales and purchases effected by them during the period mentioned in the said notification to such authority and by such date as may be specified.