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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(4)(d) in Goa Tax on Entry of Goods Rules, 2000

(d)the dealer makes a declaration to the effect that no other application has been made to authorities or Courts other than the authorities specified under sub-rule (2) for payment of tax by instalments.