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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(4)(B) in The Goa Value Added Tax Act, 2005

(B)Cognizance of Offence. - (1 ) Notwithstanding anything contained in the Code of Criminal Procedure, 1973, all offences punishable under this Act or the rules made thereunder shall be cognizable and bailable.