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State of Goa - Section

Section 51 in The Goa Value Added Tax Act, 2005

51. Obstructing Taxation Officers.

- A person who obstructs the Commissioner or an authorized officer in the performance of his duties under this Act is guilty of an offence and liable on conviction to a fine not less than rupees One thousand and not exceeding rupees Twenty five thousand and imprisonment for a period not less than fifteen days and not exceeding six months.