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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(2)(viii) in Goa Value Added Tax Rules, 2005

(viii)[ exceeds the limit of turnover, specified in column 3 of Schedule "E' to the Act at any time during the year] [Inserted vide Amendment Rules 2006 published in the Official Gazette, Series I No. 35 dated 30-11-2006]