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[Cites 0, Cited by 0] [Section 6D(3)] [Section 6D] [Entire Act]

State of Goa - Subsection

Section 6D(3)(b) in The Goa Entertainment Tax Act, 1964

(b)The Tribunal may admit the second appeal referred to after the period of sixty days referred to in clause (a) but not beyond one hundred fifty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in that period.