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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(2) in Goa Value Added Tax Rules, 2005

(2)The Appropriate Assessing Authority on receipt of the application shall renew the certificate of registration for a period of three years, making necessary endorsement thereto or issue him a letter stating that the certificate of registration stands renewed for specified period which will form part of the certificate of registration originally issued.