Section 31(4)(b) in The Goa Tax on Entry of Goods Act, 2000

[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(4)(b) in The Goa Tax on Entry of Goods Act, 2000

(b)Where the High Court remits the matter to the Tribunal under clause (a) with its opinion on question of law raised, the latter shall amend the order passed by it in conformity with such opinion.

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State of Goa - Subsection

Section 31(4)(b) in The Goa Tax on Entry of Goods Act, 2000