Section 14(2) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985
(2)The permission granted under sub-section (1) shall be in force for the period for which it is granted and in respect of that period, the provisions of this Act regarding submission of returns, accounts or other documents, the assessment to tax or any other matter incidental thereto shall not apply in relation to the grantee.
