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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1) in Goa Tax on Entry of Goods Rules, 2000

(1)A dealer, in respect of payment of finally assessed tax in instalments, shall apply in Form-23 hereto before the authority specified under sub-rule (2) within thirty days from the date of service of demand notice (Form-9).