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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(6) in The Goa Value Added Tax Act, 2005

(6)After considering the appeal and after affording an opportunity of hearing, the Appellate Authority may allow it in whole or part and amend the assessment or remand it for fresh disposal or dismiss the appeal or enhance the assessment or penalty or other amount:Provided that before making an enhancement the appellant shall be given an opportunity of being heard on the proposal of enhancement.