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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Goa - Subsection

Section 7A(3) in The Goa Entertainment Tax Act, 1964

(3)Notwithstanding anything contained in sub-section (1), the Commissioner may, subject to such conditions as may be prescribed, remit the whole or any part of the interest payable in respect of any period by any proprietor or person or class of persons.