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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Goa - Subsection

Section 85(1) in The Goa Value Added Tax Act, 2005

(1)No order passed or proceedings taken under this Act or rules or notification by any authority appointed or constituted under this Act, shall be called in question in any Court, and save as is provided by section 38, no appeal shall lie against any such order.