Section 6A(2) in The Goa Tax on Luxuries Rules, 1988
(2)Every application for renewal of certificate of registration shall be accompanied with a receipted copy of the challan in proof of payment of renewal fees as specified in Schedule II appended to the Act and a declaration in Form LUX-1 [and/or Form LUX 4A] [Inserted by the (Amendment) Rules, 2010.] hereto.[* * *] [Sub-rule (3) of Rule 6A is omitted by the (Sixth Amendment) Rules, 2010.]
