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[Cites 0, Cited by 0] [Section 3H] [Entire Act]

State of Goa - Subsection

Section 3H(1) in The Goa Entertainment Tax Act, 1964

(1)A proprietor or person who intends to provide entertainment on payment of charges for admission, but is not liable to pay tax under the provisions of this Act, may, if so desires, apply in the prescribed manner, under this section, for grant of provisional registration certificate by the Commissioner, on payment of registration fees specified in Schedule E hereto.