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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Goa - Subsection

Section 3A(3) in The Goa Entertainment Tax Act, 1964

(3)If any such question arises from any order already passed under this Act, no such question shall be entertained for determination under this section; but such question may be raised in appeal against or by way of revision of, such order."] [Sub-section (5) inserted by the Amendment Act 20 of 2006.]