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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2) in The Goa Value Added Tax Act, 2005

(2)Likewise, the Government may, by notification published in the Official Gazette, appoint an Additional Commissioner, if any, and such number of-
(a)Assistant Commissioners,
(b)other officers and persons, and give them such designations, if any, as the Government thinks necessary.