Section 11(1)(a) in Goa Tax on Entry of Goods Rules, 2000

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1)(a) in Goa Tax on Entry of Goods Rules, 2000

(a)Every registered dealer shall submit a return in Form-28 to the assessing authority so as to reach within thirty days after the close of the year to which the return relates, provided that, every dealer who discontinues his business during the course of the year, shall submit to the assessing authority, a return in Form-28 for the period upto and inclusive of the date of discontinuance, within fifteen days from the date of such discontinuance.

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State of Goa - Subsection

Section 11(1)(a) in Goa Tax on Entry of Goods Rules, 2000