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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Goa - Subsection

Section 65(4) in The Goa Value Added Tax Act, 2005

(4)Where a notice under sub-section (1) is served upon any person provisionally attaching any money, then, such person shall be personally liable, so long as the attachment notice is not revoked or has not ceased to have effect, to pay to the Commissioner, the amount of money so attached.