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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Goa - Subsection

Section 7B(4) in The Goa Entertainment Tax Act, 1964

(4)Any person discharging any liability to the proprietor or person after receipt of the notice referred to in this section shall be personally liable to the Commissioner to the extent of the liability discharged, or to the extent of the liability of the proprietor or person for tax and penalty, whichever is less.