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[Cites 0, Cited by 0] [Section 8H(3)] [Section 8H] [Entire Act]

State of Goa - Subsection

Section 8H(3)(a) in The Goa Entertainment Tax Act, 1964

(a)in case where the amount involved exceeds Rs. 50,000/- during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine of minimum of rupees ten thousand and maximum of rupees fifty thousand;