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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Goa - Subsection

Section 85(2) in The Goa Value Added Tax Act, 2005

(2)No appeal shall lie against-
(i)any notice issued under this Act, rules or notifications; or
(ii)any order issued on an application for installment; or
(iii)an order pertaining to the seizure or retention of books of accounts, registers and other documents; or
(iv)an order sanctioning prosecution under this Act.