Section 25(4)(b) in The Goa Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(4)(b) in The Goa Value Added Tax Act, 2005

(b)

(i)The amount of tax due as per any order passed under any provision of this Act, for any period less any sum already paid in respect of the said period; and

(ii)the amount of interest or penalty or both, if any, levied under any provision of this Act; and

(iii)the sum, if any, forfeited and the amount of fine, if any, imposed under the Act or rules; and

(iv)any other amount due under this Act, shall be paid by the person or dealer or the person liable thereof into the Government treasury or notified Bank within thirty days from the date of service of the notice issued by the Commissioner in respect thereof:

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State of Goa - Subsection

Section 25(4)(b) in The Goa Value Added Tax Act, 2005