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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(1) in The Goa Value Added Tax Act, 2005

(1)Every person registered under this Act and every dealer or other person liable to get himself registered under this Act shall keep and maintain true and correct accounts and such other records, as may be specified, by the Commissioner, by notification, in the principal place of business in the State.