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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of Goa - Subsection

Section 391(2)(t) in The City of Panaji Corporation Act, 2002

(t)the assessment and collection of and the compounding for revision or limiting refunds or taxes imposed under this act, and preventing evasion of the same; and for fixing the fee, payable for notices of demands;