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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

State of Goa - Subsection

Section 90(4)(a) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(a)No licence shall be granted to an applicant if the premises in which he proposes to open liquor shop are within a radius of 100 meters from [an Educational Institution or a place of worship] [Substituted vide Notification No. 2/3/97-Fin.(R&C) dated 24-9-1990.].