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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Goa - Subsection

Section 158(1) in The City of Panaji Corporation Act, 2002

(1)If any toll or cess on imports is not paid on demand, the officer empowered to collect the same may seize any article on which the cess on imports is chargeable, or any animal on which the toll is chargeable, or any part of the burden, borne by such animal of sufficient value to satisfy the demand.