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[Cites 0, Cited by 0] [Section 8H] [Entire Act]

State of Goa - Subsection

Section 8H(4) in The Goa Entertainment Tax Act, 1964

(4)Whoever aids or abets any person in commission of any act specified in sub- -sections (1) to (3), shall, on conviction, be punished with rigorous imprisonment which shall not be less than three months but which may extend to one year and with fine not exceeding rupees five thousand.