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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(2) in The Goa Tax on Luxuries Rules, 1988

(2)Assessment case record shall be preserved for twelve years next following the period to which the assessment relates or for three years next following the completion of last proceedings under the Act relating to the said period, whichever is later.