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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1)(c) in Goa Tax on Entry of Goods Rules, 2000

(c)If the full amount of tax payable under clause (b) is not paid alongwith the return, the assessing authority shall serve upon the dealer a notice in Form-29 and the dealer shall pay the amount demanded in the said notice within the time and in the manner specified in the notice.