Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] State of Goa - Subsection Section 69(3) in The Goa Tax on Luxuries Rules, 1988 (3)Pending the decisions of any appeal, execution of the certificate may be stayed if the appellate authority so directs, but not otherwise.
