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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Goa - Subsection

Section 1(3) in The Goa Value Added Tax Act, 2005

(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference under any such provision to the appointed date, shall be construed as a reference to date of enforcement of that provision.