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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(3) in The Goa Value Added Tax Act, 2005

(3)In making any rules the Government may direct that a breach thereof shall be punishable with fine not exceeding five thousand rupees, and when the offence is a continuing one, with a daily fine not exceeding one hundred rupees during the continuance of the offence.