Section 6D(10) in The Goa Entertainment Tax Act, 1964
(10)Subject to such rules as may be prescribed, any assessment made or order passed under this Act or under the rules made thereunder, by any person appointed under section 2A or by the Tribunal constituted under section 2B may be reviewed by the person, or the Tribunal passing it, as the case may be, upon an application or of his or it's own motion, as the case may be.
