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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3) in The Goa Value Added Tax Act, 2005

(3)No order, including an order of assessment, supervision, revision or rectification passed under the provisions of this Act shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provisions of this Act.