Section 1(3) in The Goa Tax on Entry of Goods Act, 2000
(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.[4] [Sub-section 4 was inserted by the Amendment Act 17 of 2001 with the provision that the Act will remain into force till 31-3-2002. Thereafter by the Amendment Act 14 of 2002 same was Amended and period was extended up to 31-3-2003. By the Amendment Act 9 of 2003 the sub-section 4 deleted.] Deleted
