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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(1) in The Goa Value Added Tax Act, 2005

(1)A person dissatisfied with the decision of the Appellate Authority may, within sixty days after being served with an order of the decision-
(a)file a second appeal before the Tribunal; and
(b)serve a copy of the notice of appeal on the Commissioner as well as the authority whose original order is under second appeal before the Tribunal.