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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(3)(a) in The Goa Tax on Entry of Goods Act, 2000

(a)No appeal against an order of assessment shall be entertained by the appellate authority unless it is accompanied by satisfactory proof of the payment of the tax and penalty not disputed in the appeal.