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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(3)(b) in The Goa Tax on Entry of Goods Act, 2000

(b)Notwithstanding that an appeal has been preferred under sub-section (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred: