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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(1) in Goa Tax on Entry of Goods Rules, 2000

(1)The tax or other miscellaneous amounts payable under the Act or these rules shall be paid by the dealer by remittance into the Government Treasury by challan in Form-27 hereto which may be obtained from or at the office of any assessing authority.