Section 2(n) in The Goa Tax on Luxuries Rules, 1988
(n)"Quarter" in relation to the year as defined in clause (a) of section 2 means(i)in relation to the financial year, the period of three months ending on 30th June, 30th September, 31st December or 31st March; [* * *] [Omitted by the (Sixth Amendment) Rules, 2010.]
