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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(7)(b) in The Goa Tax on Entry of Goods Act, 2000

(b)the time during which the assessment has been deferred in any case or classes of cases by the Commissioner for reasons to be recorded in writing shall be excluded.