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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(2) in Goa Value Added Tax Rules, 2005

(2)The declaration under sub-rule (1) above shall be furnished by the selling dealer or the purchasing dealer to their Assessing Authorities alongwith their quarterly return. The declaration shall be complete in all respects before it is submitted with the return.