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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(1)(f) in The Goa Value Added Tax Act, 2005

(f)applies for, or has an application made against him for, insolvency, liquidation, he shall, within the prescribed time, inform the prescribed authority accordingly.