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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(4)(d) in Goa Value Added Tax Rules, 2005

(d)a body corporate (including a company, co-operative society or a corporation or local authority) by a director, manager, secretary or principal officer thereof or by a person duly authorised to act on its behalf;