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

State of Goa - Subsection

Section 8H(2) in The Goa Entertainment Tax Act, 1964

(2)Whoever knowingly keeps false account of the receipts in contravention of section 8F, shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with fine not exceeding rupees five thousand.