Section 2(g) in Goa Value Added Tax Deferment-cum-Net Present Value Compulsory Payment Scheme, 2005
(g)"tax liability" means the following:-(i)net tax payable under the Goa Value Added Tax Act, 2005 during the period of entitlement on the sales of goods covered by the said entry and/or Government Order and/or;(ii)sales tax payable under the Central Sales Tax Act, 1956 (Central Act 74 of 1956) during the period of entitlement on the sales of goods covered by the said notification and/or Government Order;
