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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(2) in The Goa Value Added Tax Act, 2005

(2)Where the Appellate Authority is satisfied that the person has reasonable cause for not preferring an appeal within the time specified in sub-section (1), he may accept an appeal, provided it is made within one year, from the date of receipt of order by him.