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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(2) in The Goa Value Added Tax Act, 2005

(2)A revision to the High Court may be made on question of law or an erroneous decision or failure to decide a question of fact. A notice of the revision shall state the questions of law that will be raised in the revision.