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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(1) in Goa Tax on Entry of Goods Rules, 2000

(1)Where any rectification under section 34 of the Act has the effect of enhancing the assessment, the assessing authority shall serve on the dealer, revised notice in Form-10 hereto and thereupon the provisions of the Act and these Rules shall apply as if such notice had been served in the first instance.