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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(4) in The Goa Value Added Tax Act, 2005

(4)Any person against whom any order of disqualification is made under this section, may, within one month of the date of communication of such order appeal to the Tribunal to have the order cancelled or modified.