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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Goa - Subsection

Section 6D(9) in The Goa Entertainment Tax Act, 1964

(9)Where an order is passed by the Commissioner of his own motion under sub- -section (6), an appeal shall lie to the Tribunal from that order within sixty days and an appeal filed after that period may be admitted if the Tribunal is satisfied that the appellant had sufficient cause for not filing the appeal within that period.