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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(f) in The Goa Excise Duty Act, 1964

(f)prescribing the mode of and conditions for the grant of licence to [manufacture any excisable article or sell such article or foreign liquor] [Substituted by Amendment Act 11 of 1973.] by wholesale or by retail, including conditions as to the period of validity of the licence, areas in which it is valid and the procedure to be followed before its grant;