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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(8) in The Goa Tax on Infrastructure Act, 2009

(8)An appeal under sub section (7) shall set out the grounds of appeal and shall be verified by the appellant. It shall accompany the order of the competent authority and its enclosures if any. The appellant shall also pay a fee of Rupees one thousand in the form of Court fee.