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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Goa - Subsection

Section 8F(3) in The Goa Entertainment Tax Act, 1964

(3)The Commissioner may, subject to such conditions or restrictions as may be prescribed in this behalf, by notice in writing direct any proprietor or person to maintain accounts and records showing such particulars regarding their business in such form, and in such manner, as may be specified by him.