Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Sales Tax (Amendment) Act, 2004 3 of 2004 [08 March 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 24 3. Insertion Of New Section 31B Goa Sales Tax (Amendment) Act, 2004 3 of 2004 [08 March 2004] AN ACT further to amend the Goa Sales Tax Act, 1964 (Act 4 of 1964) BE it enacted by the Legislative Assembly of Goa in the Fifty- fifth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Goa Sales Tax (Amendment) Act, 2004. (2) Section 2 of this Act shall be deemed to have come into force on the 1st day of April, 1996, and section 3 of this Act shall come into force at once. 2. Amendment Of Section 24 :- I n section 24 of the Goa Sales Tax Act, 1964 (Act 4 of 1964) (hereinafter referred to as the "principal Act"), after sub-section (6), the following sub-section shall be inserted, namely:-- "(7) when two or more companies are amalgamated by the Order of a court/Tribunal or of the Central government and such Order is t o take effect from a date anterior to the date of the Order and such companies have sold or purchased any goods to or from each other during the period commencing from the date on which the Order is to take effect and existing upto the date of the Order, then notwithstanding anythin contained in such Order of amalgamation, such transactions of sale shall be included in the turnover of sales of the respective companie and shall be assessed to tax accordingly, and for the purposes of this Act, the said companies shall be treated as distinct companies for entire said period upto the date of the said Order, and the Registration Certificates of the said companies shall be cancelled or amended, where necessary, with effect from the date of the said order of amalgamation." 3. Insertion Of New Section 31B :- After section 31A of the principal Act, the following section shall be inserted, namely:-- "31B, Establishment of the Goa Consumer Protection and Guidance fund.--(1) There shall be established a Fund to be called the Goa Consumer Protection and Guidance Fund (hereinafter, in this section, referred to as "the fund") into which shall be entered and transferred under appropriation duly made by rules in this behalf, the amounts refunded to the purchasers , after deducting the expenses of collection and recovery as determined by the Government. (2) No sum from the Fund shall be paid or applied for any purpose other than the purpose specified in sub-section (3). (3) The Fund shall be administered in the prescribed manner. The amount in the Fund shall be utilized for meeting the expenses of any activities related to consumer protection and guidance as the Government may direct and also for giving grant in the prescribed manner to any voluntary consumer organization, society, association, body or institution engaged in protection of interests of t h e consumers and having such qualifications as may be prescribed."