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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(1) in The Goa Excise Duty Act, 1964

(1)Every person taking out a licence under this Act may be required to execute an agreement in conformity with the tenor of his licence and in the form prescribed, and to give such security, if any, for the performance of his agreement as may be prescribed.