Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Goa - Subsection Section 45(1) in Goa Value Added Tax Rules, 2005 (1)Where a dealer has within the State more than one place of business (hereinafter referred to as "branches") he shall nominate one of such branches as the head office of the business for the purpose of this rule.
