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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(4) in The Goa Value Added Tax Act, 2005

(4)Input tax credit shall be allowed to the registered dealer, subject to restrictions of sub-section (2), in respect of tax charged to him by a registered seller on taxable sales of goods made to him for the purpose of the business within three months prior to the date of his registration provided that no input tax credit shall be allowed in respect of goods which have been sold or otherwise disposed of prior to the date of registration.