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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(1) in Goa Value Added Tax Rules, 2005

(1)The application for review before the Tribunal shall be made within a period of thirty days from the date of order as provided under section 37 of the Act. However, the Tribunal may entertain such application beyond the period of thirty days, if the applicant satisfies the Tribunal that he had sufficient cause for not presenting the application within such period.