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State of Goa - Section

Section 120 in The Goa, Daman and Diu (Excise Duty) Rules, 1964

120. Forms.

- The Commissioner may prescribe forms for any licence or permit to be issued or any application or statement to be submitted or any account to be maintained, otherwise than those provided under these rules and may, similarly, prescribe forms for registers to be maintained and records to be kept by Excise Officers for the purpose of carrying out the provisions of the Act and these Rules.