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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(2) in The Goa, Daman And Diu Reorganisation Act, 1987

(2)The right to recover arrears of any tax or duty, other than a tax or duty specified in sub-section (1), shall belong to the State of Goa if the place of assessment of that tax or duty is included in the district of Goa of the existing Union territory.