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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3) in The Goa Value Added Tax Act, 2005

(3)The Tribunal may admit an appeal after expiry of sixty days if it is satisfied that the appellant had sufficient reason for not filing the appeal within the time specified in sub-section (1), provided it is filed within one year of serving of decision of Appellate Authority.