Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Goa - Subsection Section 36(5) in The Goa Value Added Tax Act, 2005 (5)The Tribunal shall serve the appellant with notice in writing, of the appeal decision setting forth the reasons for the decision.
