Section 29(8)(a) in The Goa Tax on Entry of Goods Act, 2000

[Cites 0, Cited by 0] [Section 29(8)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(8)(a) in The Goa Tax on Entry of Goods Act, 2000

(a)The Tribunal may, on the application, either of the appellant or of the respondent, review any order passed by it under sub-section (5) on the basis of facts which were not before it when it passed the order:

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State of Goa - Subsection

Section 29(8)(a) in The Goa Tax on Entry of Goods Act, 2000