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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(4) in The Goa Value Added Tax Act, 2005

(4)[ Notwithstanding anything contained in sub-section (3), the Commissioner, upon an application from the dealer and subject to such rules as may be prescribed, remit the whole or any part of the penalty imposed on such defaulting dealer.] [Sub-section (4) inserted by the Amendment Act 12 of 2008.]