Section 21(1) in The Goa Tax on Luxuries Rules, 1988
(1)The notice for payment, referred to in sub-section (6) of section 13 shall be in Form [LUX] [Inserted by the (Amendment) Rules, 2007.] 14 if the demand is arising from the assessment of tax made under section 14 and in Form [LUX] [Inserted by the (Amendment) Rules, 2007.] 14 if the demand is arising from assessment or reassessment of tax made under section 16.
