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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(11) in The Goa Tax on Entry of Goods Act, 2000

(11)Every order passed by the Tribunal under sub-section (5) or sub-section (7) or sub-section (8) shall be communicated to the appellant, the respondent, the authority on whose order the appeal was preferred and the Assistant Commissioner concerned if he is not such authority, and the Commissioner.