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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(2) in Goa Tax on Entry of Goods Rules, 2000

(2)The appeal shall be in quadruplicate and accompanied by four copies of the order appealed against, one of which shall be the original or an authenticated copy, and also four copies of the order of the assessing authority in respect of which order appealed against was passed;