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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(2) in The Goa Tax on Entry of Goods Act, 2000

(2)The Commissioner may, by order in writing, at any time transfer any case pending before one officer to another officer and the officer to whom the case is so transferred may proceed either de novo or from the stage at which it was transferred.