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 20] [Entire Act] State of Goa - Subsection Section 20(2) in The Goa Tax on Luxuries Rules, 1988 (2)The order of assessment or reassessment referred to in sub-rule (1) shall be made in writing in Form [LUX] [Inserted by the (Amendment) Rules, 2007.] 12.
