Section 8A in The Goa Tax on Entry of Goods Act, 2000
8A. [ Savings. [Inserted by the Amendment Act 23 of 2003.]
- Anything done or any action taken or any levies made under section 3 or under section 8 of this Act before the enactment of the Goa Tax on Entry of Goods (Second Amendment) Act, 2003 shall be deemed to have been done, taken or levied as if the Goa Tax on Entry of Goods (Second Amendment) Act, 2003 was in force at the time when such thing or action or levies were done or taken or made, as the case may be.]
