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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(8) in The Goa Value Added Tax Act, 2005

(8)Subject to such conditions and limitations as may be prescribed, the Tribunal shall have power to award costs, and the amount of such costs shall be recoverable from the person who is ordered to pay the same as an arrear of land revenue.