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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(4) in The Goa, Daman and Diu Barge Tax Act, 1973

(4)Where the amount of tax under sub-section (2) for any period of less than one year, contains a part of a rupee, then if such part is fifty paise or more, it shall be increased to one complete rupee and if such part is less than fifty paise, it shall be ignored.