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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(7) in Goa Tax on Entry of Goods Rules, 2000

(7)On the basis of the report of payment referred to in sub-rule (6) received from the concerned authorities, the appropriate assessing authority shall cause to make the necessary entries in the assessment case record of the dealer and other office record maintained.