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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2) in Goa Tax on Entry of Goods Rules, 2000

(2)Where such rectification has the effect of reducing the assessment, the assessing authority shall make any refund which may be due to the dealer by the issue of a refund payment order in Form-21 hereto or refund adjustment order in Form-22 hereto.