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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(1) in The Goa Value Added Tax Act, 2005

(1)Subject to provisions of section 9, the net tax payable by a registered dealer for a tax period shall be calculated according to the following formula:-A - B,Where,-A = total of the tax payable in respect of taxable turnover made by the registered dealer during the tax period; andB = total input tax credit allowed to the registered dealer for the tax period.