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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(7) in Goa Value Added Tax Rules, 2005

(7)The dealer to whom the composition benefit has been granted, shall file return of his sales for every quarter in Form VAT-IV, within 30 days from the end of the quarter alongwith [copies of challans] [Substituted vide Amendment Rules, 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006] acknowledging receipt of tax.