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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

State of Goa - Subsection

Section 39A(3) in The Goa Excise Duty Act, 1964

(3)On payment in full or such sum as may be determined by the Commissioner under sub-section (1),-
(a)no proceedings shall be commenced against such person aforesaid; and
(b)if any proceedings have been already commenced against such person as aforesaid, such proceedings shall not be further proceeded with.]