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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(b) in The Goa, Daman And Diu Reorganisation Act, 1987

(b)any other tax or duty collected in excess shall go to the State of Goa if the place of assessment of that tax or duty is included in the district of Goa of the existing Union territory.