Section 31(4)(a) in The Goa Tax on Entry of Goods Act, 2000

[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(4)(a) in The Goa Tax on Entry of Goods Act, 2000

(a)If the High Court does not dismiss the petition summarily, it shall, after giving both the parties to the petition a reasonable opportunity of being heard, determine the question or questions of law raised and either reverse, affirm or amend the order against which the petition was preferred or remit the matter to the Tribunal with the opinion of the High Court on the question or question of law raised or pass such other order in relation to the matter as the High Court thinks fit.

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State of Goa - Subsection

Section 31(4)(a) in The Goa Tax on Entry of Goods Act, 2000