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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(1)(i) in Goa Value Added Tax Rules, 2005

(i)a dealer has discontinued, transferred or otherwise disposed of his business, the Appropriate Assessing Authority on being satisfied about the correctness of the fact he shall order the cancellation of registration certificate with effect from the date of discontinuance or transfer or disposal of the said business, as the case may be.