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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(4)(a) in Goa Tax on Entry of Goods Rules, 2000

(a)the dealer is not in arrears of payment of tax or any other sum due under the Act except the payment of tax for which instalments are sought on the date of making the application under sub-rule (1);