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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(1) in The Goa Tax on Luxuries Rules, 1988

(1)When any person appointed under section 3 or the Tribunal constituted under section 4 reviews any order under sub-section (4) of section 33 such person or the Tribunal, as the case may be, shall record reasons therefore.