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

State of Goa - Subsection

Section 17(1) in The Goa, Daman and Diu Barge Tax Act, 1973

(1)No Court shall take cognizance of an offence punishable under this Act except upon a complaint in writing made by the Taxation Authority or any officer authorised in this behalf by the Government by general or special order.