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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(4) in The Goa Value Added Tax Act, 2005

(4)The High Court may, on application either by the petitioner or by the respondent, review any order passed by it provided such application is made within thirty days from the date of the Judgement.