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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(1) in Goa Value Added Tax Rules, 2005

(1)Pending the final decision of an appeal filed under sub-section (1) of section 35 of the Act, on an application from the appellant, the recovery of any tax assessed or re-assessed or penalty imposed under the Act and not admitted by the appellant to be due from him, shall be stayed, if so directed by the Appellate Authority and not otherwise, on such terms and conditions as may be specified in the direction.