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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2) in The Goa Tax on Entry of Goods Act, 2000

(2)In computing the period specified in sub-section (1), the period during which a proceeding has been deferred on account of any stay granted by any Court or any other authority shall be excluded.