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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2)(i) in The Goa Tax on Entry of Goods Act, 2000

(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the person or persons liable to pay tax under this Act;